DEV RAJ Vs. SATPAL GULIA

JUDGEMENT

(1.) The Petitioners - Shri Dev Raj, Shri Shiv Raj and Shri Hans Raj were the Plaintiffs (hereinafter, "Plaintiff Nos. 1-3") in a suit for permanent injunction in respect of property bearing No. 223, Village Mangolpur Kalan, Delhi (hereinafter, "suit property"). In the said suit, an interim order was passed in the application under Order XXXIX Rules 1 and 2 CPC on 15&th February, 1994 to the following effect: -

(2.) The said suit, however, came to be finally dismissed by the ld. Trial Court vide judgment/decree dated 24&th December, 1999, which reads as under: -

(3.) The said judgment/decree was challenged by Plaintiff Nos. 1-3. The first appeal was dismissed on 16&th May, 2018 and the second appeal was dismissed on 14&th September, 2018. In effect, the original judgment/decree was maintained by both the Appellate Courts.