RAJIV GAMBHIR Vs. GULJEET SINGH

JUDGEMENT

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

(2.) Appellant impugns order dtd. 27/10/2021 to the limited extent that a restraint has been put on the appellant from obstructing the ingress and egress at the ground floor of the suit property and he has been directed to remove any parked vehicle which has been parked at the parking area of the ground floor of the suit property and further not to park any vehicle in the said area or make any encroachment in the said area during pendency of the suit.

(3.) Plaintiff has filed the subject suit for permanent and mandatory injunction contending that plaintiff is a senior citizen and co-owner of sixth-eighth share in the property and is in possession of the ground floor and the other portion is owned by respondent no. 2 Nirmal Jeet Singh.