RISHI RATHI Vs. MS. PARMINDER KAUR KHURANA

JUDGEMENT

(1.) Appellant impugns order dtd. 08.04.2021 whereby the application filed by the respondent under Order 39 Rules 1 and 2 CPC has been allowed and appellant has been restrained from selling, transferring, alienating or parting with or raising construction or making any change in the suit property, till the disposal of the suit.

(2.) Learned counsel for the appellant submits that the trial court has erred in not noticing that in the written statement it was specifically stated that appellant has already let out the suit property on rent to one Ms. Manisha. He submits that is also so reflected in para 3.2 of the impugned order.

(3.) He submits that there is an apprehension that respondent may contend that after the passing of the order, premises have been let out and parted with possession in breach of the order.