JASWIN ARORA Vs. HARMEET SINGH SOOD & ORS

JUDGEMENT

(1.) Ia No.11797/2017

(2.) The learned counsel for the applicant has referred to the prayer clause of the plaint as well as the prayer made in the injunction application (IA No.19555/2014)which notes as under:- Plaint

(3.) The above prayer clauses have been read out by the learned counsel for the applicant to demonstrate the plaintiff had though asked for relief only qua the rear ground floor and rear basement of the property in his plaint, but deliberately had noted the entire ground floor and entire basement in his injunction application under Order 39 Rule 1 & 2 of the CPC as such has succeeded in getting an order dated 09.10.2014 for the entire ground and entire basement of the property.