- (1.) THE contour of the facts & material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, petitioner -plaintiff Amar Chand Agnihotri s/o Kesho Ram (for brevity "the plaintiff"), has instituted the civil suit, for a decree of possession by way of specific performance of the agreement to sell dated 3.12.2007, with a consequential relief of permanent injunction, restraining respondent -defendant Lakha Singh @ Ranjit Singh son of Udham Singh (for short "the defendant"), from alienating the land in dispute in any manner. The plaintiff has also filed an application for ad interim injunction under Order 39 Rules 1 and 2 read with section 151 CPC.
(2.) SEQUELLY , the defendant has contested the suit and stay application, filed the written statement and reply to the injunction application, stoutly denied all the allegations contained in the plaint and prayed for dismissal of suit.
(3.) TAKING into consideration the facts and entire material on record, the trial Court dismissed the stay application filed by the plaintiff, by way of impugned order dated 12.10.2009 (Annexure P2). Aggrieved thereby, the appeal (Annexure P7) filed by the plaintiff was dismissed as well, by the appellate Court, by means of impugned judgment dated 2.2.2011 (Annexure P1).;