SHASHI ROY Vs. ARCHANA CHOPRA

JUDGEMENT

(1.) This Civil Revision Petition under Section 115 of the Code of Civil Procedure is directed against the order dated 27.4.2005 passed by the Additional District Judge, Delhi deciding a preliminary issue "whether suit for permanent injunction as framed is maintainable", in favour of the plaintiff.

(2.) I have heard Mr. Harish Malhotra, Sr. Advocate learned counsel for the petitioner, Mr .Sanjeev Narula, Advocate learned counsel for respondent No.1. as well as Mr. B.S.Mann, Advocate learned counsel for respondent No.2 and have gone through the record.

(3.) Briefly the facts are that respondent No. 1 - plaintiff (hereinafter referred to as plaintiff) filed a suit for perpetual injunction against petitioner - defendant No.2 in the trial court (hereinafter referred to as defendant No.2), Kashulya Gulati, defendant No.l in the trial court (hereinafter referred to as defendant No.1), Smt. Chandra Prabha defendant No.3 in the trial court (hereinafter referred to as defendant No.3) Smt. Kanchan Malhotra defendant No. 4 in the trial court (hereinafter referred to as defendant No.4) and Sh. Sugata Roy defendant No.5 in the trial court (hereinafter referred to as defendant No.5).