KRISHAN MOHAN SINGH Vs. CHAND GUPTA

JUDGEMENT

(1.) This appeal is directed against the order of anAdditional District Judge dated 21/09/1991 by which he had recalledthe previous order made on the basis of the statements made by the partiesin Court.

(2.) Facts, in brief, are that Sri Chand Gupta, respondent No. 1, hadbrought a suit for injunction against the appellant taking the plea that he isthe tenant in the premises in question and the appellant is threatening toraise unauthorised constructions which would effect his demised premises. Atemporary injunction was granted by the Lower Court and appeal wasbrought against that order which came up for hearing before Shri V.S.Aggarwal, Additional District Judge.

(3.) On 16/07/1988, a joint statement of Shri J.K.Seth, Advocatefor the appellant and Shri J.K. Jain, Advocate for the respondents, Sri ChandGupta, Chand Narain Pandey and Narinder Singh and of Sri Chand, respondent No. 1, and Krishan Mohan Singh, appellant, was recorded which isto the following effect :