SAMIR THAPAR Vs. TINY KESAG LIGTSANG THAPAR

JUDGEMENT

(1.) Challenge in this appeal is to the order dtd. 24/1/2022, passed in Original Suit No.09 of 2022, Samir Thapar versus Tiney Kesag Lingtsangh Thapar by the court of Civil Judge (Senior Division), District Pauri Garhwal (for short "the suit").

(2.) Heard learned counsel for the parties through video conferencing and perused the record.

(3.) The suit has been filed by the appellant for cancellation of a gift deed dtd. 27/2/2013 ("the gift deed") as also for permanent injunction with regard to the property involved in the deed. On that date, when the suit was instituted, an application under Order 39 Rules 1 and 2 of the Code of Civil Procedure, 1908 (for short "the Code") was moved by the appellant seeking ad-interim-injunction. The Court issued notice on 24/1/2022.