SIMRIN SINGH Vs. AMRIT SRINIVASAN & ANR.

JUDGEMENT

(1.) I.A. Nos. 1354/2011 (u/S. 151 CPC) & 6522/2011 (u/O 39 R 1 & 2 CPC).

(2.) BY the present order I shall dispose of the aforesaid two applications. These applications are being disposed of by a common order inasmuch as the facts necessary for disposal of the applications are identical. The present Suit is filed seeking a decree of possession pertaining to ground floor of property No. C -777, New Friends Colony, New Delhi 110025 and other reliefs pertaining to other portion of the said property in New Friends Colony and other immoveable properties.

(3.) IA No. 6522/2011 is filed by the plaintiff seeking a mandatory injunction directing defendants No. 1 to 3 to restore status quo as regards possession and to revert the possession of the suit property namely, ground floor of the New Friends Colony property in favour of the plaintiff.