Permod Kohli, J. - (1.) This revision is directed against the order dated 6.3.2007 passed by the Additional District judge (Adhoc), Jalandhar allowing the Misc. Appeal preferred by the respondents and vacated the interim order granting injunction passed by the trial Court on 5.10.2006. In a suit filled by the petitioner/plaintiff for permanent injunction, the trial Court vide its order dated 5.10.2006 passed a restrain order against the respondents herein from dispossessing the plaintiff from the suit property and also from interfering forcibly and illegally in the religious ceremonies like Shabad, Kirtan, Kablies and the reciting of holy songs by the plaintiff and the Sangat. However, the respondents were permitted to participate peacefully in the religious ceremonies organized by the plaintiff. This order of the trial Court has been set aside vide the impugned order passed by the Appellate Court. The Appellate Court is of the opinion that the appellant/plaintiff has failed to establish prima facie case in as much as there is nothing on record to show that the appellant and his wife are in exclusive possession of the property and the wife of the appellant is the Mahant. The Appellate Court also observed that the entire villagers participate in the religious functions organized over the suit property and accordingly refused to grant any injunction.
(2.) I have heard counsel for the petitioner and also perused the order impugned. I am in agreement with the observations of the Appellate Court that prima facie there is no material on record for grant of such an injunction and restraint order particularly when it is claimed that religious functions are being performed over the suit property and all the persons are participating. There is no infirmity in the impugned order. I find no merit in the revision petition which is accordingly dismissed. No order as to costs. Any observations made by the Appellate Court and by this Court will not effect the merit of the case.;