Gajraj Singh and Others vs Megh Raj

Ram Chand Gupta, J.—The present revision petition has been filed under Article 227 of the Constitution of India for quashing order dated 13.05.2010 passed by learned Civil Judge(Junior Division), Faridabad vide which application for restoration of possession filed by the Respondent-Plaintiff, was allowed.

I have heard learned Counsel for the parties and have gone through the whole record including the impugned order passed by learned trial Court.

The only point argued by learned Counsel for the Petitioners is that, Petitioners are having no concern with the property in dispute allegedly situated in village Sarai Khawaja as mentioned in para No. 1 of the plaint and that however, in the garb of impugned order, Respondent-Plaintiff intends to take possession of the property of Petitioners situated in village Palla. Hence, it is contended that it may be clarified that impugned order is regarding the property in dispute situated in village Sarai Khawaja as mentioned in para No. 1 of the plaint regarding which the suit has been filed by the present Respondent-Plaintiff.

Hence, in view of limited submission of learned Counsel for the Petitioners, the present revision petition is disposed of by clarifying that impugned order dated 13.05.2010 is regarding the property mentioned in para No. 1 of the suit.