RAVINDER KUMAR Vs. SAHIDA AHMAD

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellant impugns order dated 01.11.2021 whereby the application of the appellant under Order 39 Rules 1 and 2 CPC has been dismissed holding that the relief sought in the application is beyond the subject matter of the suit.

(3.) Learned counsel appearing for the appellant submits that the trial court has erred in holding that the relief claimed is beyond the subject matter of the suit, in as much as, in prayer (ii), an injunction has been sought against the respondents, inter-alia, from holding any function, unlawful assembly or doing any illegal act on any part of the property.