- (1.) The instant revision has been filed under amended S. 115, CPC against the order dated 9-3-94 passed by Additional District Judge No. 3, Jodhpur in Civil Misc. Appeal No. 18/94 granting temporary injunction by reversing the order of Munsif and Judicial Magistrate, Jodhpur City, Jodhpur dated 30-9-91 in Civil Misc. Case No. 314/89.
(2.) Brief facts necessary to be noticed for disposal of the instant revision are that the plaintiff-opposite parties sought permission for raising residential construction over their land which was granted with necessary amendments on 12-9-86 and was renewed up to 13-1-89.
(3.) The plaintiff-opposite parties have made substantial changes in the permission granted to them and instead of constructing drawing room, bed room and dining room they have constructed a big hall and in this hall a restaurant is being run.;