Pankaj Bhandari, J. - (1.) The petitioner has preferred this revision petition aggrieved by the order dated 18.07.2016, vide which the application filed by the petitioner/defendant No.1 under Order 7 Rule 11 CPC has been rejected.
(2.) It is contended by counsel for the petitioner that the plaintiff has filed a simpliciter suit for injunction with relation to a joint property and as there is no relief for partition, the simpliciter suit for injunction is not maintainable.
(3.) It is further contended by counsel for the petitioner that the court cannot grant injunction under Section 41(h) of the Specific Relief Act, 1963 when equally efficacious relief can be obtained by any other usual mode of proceeding.;