SATISH DANIEL Vs. PHILOMINA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.

(2.) The petitioner is before this Court being aggrieved by the order passed by the trial Court on I.A.No.6, filed under Order XXIII Rule 1 r/w Section 151 of Code of Civil Procedure.

(3.) The petitioner is the plaintiff who had preferred the suit praying to grant the relief of declaration, to declare him as the owner and possessor of various suit properties and for further relief in the nature of mandatory injunction to dismantle the construction raised in some of the plots and also for the relief of permanent injunction.