TOSHI RANI Vs. SUJATA SINGH

JUDGEMENT

(1.) Appellant filed a suit for permanent injunction, which is registered as Original Suit No. 301 of 2021 in the Court of Civil Judge (S.D.), Haridwar.

(2.) Appellant had also filed a temporary injunction application praying that defendants be directed to maintain status quo qua suit property, during pendency of the suit. The said application has been rejected by learned Trial Court vide order dtd. 20/11/2021, which is impugned in this appeal.

(3.) Heard learned counsel for the parties and perused the record.