VIJAY PRASHAD; ASHOK KUMAR DOSIJA Vs. GEETA PRASHAD

JUDGEMENT

(1.) By way of this revision, the impregnability of the order passed by the Sixth Additional District Judge, Dehradun dated 25.1.2014 is in question whereby the court below has rejected the application 78C-2 pending adjudication since 12.5.1998 in the O.S. No.693 of 1997.

(2.) Having heard the learned counsel of either party, it would be relevant to mention few brief facts which do exists in the background of the controversy.

(3.) There is an estate at Kalidas Road, Dehradun admeasuring 1165 square meters, originally owned by one Beni Prasad. Defendant Geeta Prasad is the daughter-in-law of late Beni Prasad whereas plaintiff Vijay Prasad is his son/stepson. The suit, as aforementioned, was instituted on 14.10.1997 by the plaintiffs seeking ad interim injunction to the effect of restraining the defendant Geeta Prasad in the peaceful possession of House No.10-B Kalidas Road (part of the entire estate). Plaintiff no.2 Ashok Kumar Dosija was the caretaker/power of attorney holder of plaintiff no.1 Vijay Prashad.