SHOBHA AGGARWAL Vs. KRISHAN KUMAR

JUDGEMENT

(1.) I.A. 9353/2018 (u/O XXXIX Rules 1 & 2 CPC), I.A. 10498/2018 (u/O XXXIX Rule 4 CPC), I.A. 14034/2018 (u/O VI Rule 17 CPC)

(2.) According to the Plaintiffs, the cause of action for the present suit arose on 12th July, 2018 when an attempt was made to disturb the Plaintiffs' possession in respect of one room in the Sunder Nagar property. Thereafter, police complaints were filed, leading to the filing of the present suit.

(3.) On 23rd July, 2018, this Court had passed an ad-interim order to the following effect: