ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner aggrieved against the order dated 12.4.2016 passed by the trial court, whereby the application filed by the petitioner under Order 39, Rule 7 CPC has been rejected.
(2.) The petitioner filed a suit for permanent and mandatory injunction against the respondents inter-alia with the averments that the shop in question was taken on rent by the petitioner about 15 years back and the petitioner was conducting business in the name of Shankar Automobile pertaining to motor parts.
(3.) The goods worth lacs of rupees were lying in the shop and the plaintiff had engaged one Nema Ram as Munim and was regularly making payment of rent to defendant No.1 - Kalyan Singh. The defendants seeking to illegally enhance the rent to the shop started pressuring the petitioner and when the pressure did not succeed, they openly declared that they will get the shop vacated.;