NATHIRAM KASHYAP Vs. OMKAR

JUDGEMENT

(1.) Present Appeal from Order has been filed by the plaintiff/appellant being aggrieved against the order dated 18.08.2015, passed by Additional Civil Judge (S.D.), Haridwar, District Haridwar, whereby learned court below has rejected the temporary injunction application paper No. 7C2 filed by the plaintiff -appellant. The main grounds, which have been taken by the plaintiff/appellant, in his A.O., are being reproduced herein below for ready reference:

(2.) In Mohd. Mehtab Khan and others vs. Khushnuma Ibrahim Khan and others, reported in : (2013) 9 Supreme Court Cases 221, Hon'ble Apex Court has observed as below:

(3.) On having heard learned counsel for the parties, having perused the impugned order and on having applied the above discussed law to the facts of the instant case, this Court finds that there is no perversity in the order under challenge and hence, not interferable. A.O. is, therefore, dismissed.