DEV RAJ & ORS Vs. SATPAL GULIA

JUDGEMENT

(1.) Cm No.37510/2018 (for exemption).

(2.) The application stands disposed of.

(3.) This Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree [dated 16th May, 2018 in RCA No.60955/2016 of the Court of Additional District-11 (Central)] of dismissal of First Appeal under Section 96 of the CPC filed by the four appellants against the judgment and decree [dated 24th December, 1999 in Suit No.579/96 of the Court of Civil Judge, Delhi] of dismissal of suit filed by the appellants/plaintiffs for permanent injunction restraining the respondent/defendant "from closing the doors of the house of the plaintiffs bearing no.223, Village Mangolpur Kalan, Delhi, which opens in the back portion of their houses in the interest of justice".