ALLIED DISTRIBUTORS PRIVATE LIMITED Vs. BALJEET SINGH

JUDGEMENT

(1.) The plaintiff company has filed the present suit under Section 6 of the Specific Relief Act alleging that though being lessee under a registered lease deed, they were illegally and wrongfully dispossessed on 29-8-1994 by defendants 1 and 2.

(2.) One of the questions that would arise for consideration is that if the defendants are to he restrained from alienating or patting with possession of the suit property during the trial of the suit, whether the plaintiff should be put to any terms so as to secure defendants against loss in ease it ultimately fails in the suit.

(3.) me look at the facts in some what more detail:-