GURCHARAN SINGH SOHAL Vs. JASBIR KAUR

JUDGEMENT

(1.) Issues in the matter were framed on 20.05.2011. As per the said order, issue No. 1 is to be treated as preliminary issue which read as under:

(2.) The court has heard the matter on the issue of maintainability of the suit for mandatory injunction in the absence of relief of possession of the suit property bearing Shop bearing No. 22 (Ground Floor), Archana Shopping Complex, Greater Kailash, New Delhi-1100 48 and the case has been reserved for orders.

(3.) The Plaintiff has filed the present suit, inter alia, for perpetual and mandatory injunction against the Defendants, regarding a shop/showroom bearing No. 22, Archana Shopping Complex, Greater Kailash-I, New Delhi (hereafter referred to as "the Suit Property").