SHISHPAL Vs. MANGE RAM

JUDGEMENT

(1.) This writ petition has been filed by the petitioners aggrieved against orders dated 16.12.2019 passed by Civil Judge, Bhadra (Hanumangarh) on an application filed by respondent under Order XXXIX, Rule 1 and 2 CPC and order dated 20.01.2020 passed by Additional District Judge, Bhadra, whereby, the appeals filed by the petitioners have been rejected.

(2.) A suit for permanent injunction was filed by the petitioners in relation to a wall ad measuring 46x8 ft. situated on back of his residential plot and for restraining the defendant from creating a way.

(3.) The respondent filed application under Order XXXIX, Rule 1 and 2 CPC seeking mandatory injunction against the plaintiffs for removing the wall, by which, the lane (Gali) has been blocked and for removal of the goods lying on the way.