JAI DURGA INDUSTRIES Vs. SURAJIT SINGH

JUDGEMENT

(1.) This order governs the disposal of IA 9121/93 filed by the plaintiff-petitioner under Order 39 Rule 2A of the Civil Procedure Code seeking punishment of the defendant- respondents for committing breach of the orders dated 7.5.93 and 30.9.93 passed by this court. -

(2.) It purports to be a tenant-landlord dispute. On 12.1.93, the plaintiff filed a suit for permanent injunction alleging himself to be a tenant of the defendant-respondent and seeking a decree of permanent injunction restraining the defendant from interfering with peaceful and useful enjoyment of the suit premises bearing no.C-18/4, Industrial Area, Wazirpur, Delhi, shown in red in the site plan annexed with the plait.

(3.) According to the plaintiff, he was a tenant in the suit premises. The defendant was obstructing peaceful user of the premises by the plaintiff. For about 3 days, prior to the institution of the suit, the defendant had created obstacle by putting heavy materials and objects on the approach way leading to a toilet which was in use of the plaintiff- petitioner.