SUNIL CHAUHAN Vs. SUMAN GOYAL & ANOTHER

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks following reliefs, among others:

(2.) Original suit no. 303 of 2017 was instituted by the plaintiffs (respondents herein) against defendant (petitioner herein) for a relief of permanent prohibitory injunction for restraining the defendant from raising construction over open terrace, a description of which is given at the foot of the plaint.

(3.) An application under Order 39 Rules 1&2 CPC was also filed along with the said suit on 31.05.2017. Learned Civil Judge (Sr. Div.), Dehradun granted ad-interim injunction order against the defendant-petitioner in respect of open terrace (suit property). Aggrieved against the same, the defendant approached learned District Judge during summer vacations.