ASHOKKUMAR RAGHURAM THAKKAR Vs. LALITBHAI HASHMUKHBHAI MANIYAR

JUDGEMENT

(1.) The Regular Civil Suit No.1335 of 2019 came to be instituted by the respondent herein (original plaintiff) with the following prayers :-

(2.) The appeal from order filed under Order 43 Rule 1 of the Civil Procedure Code alongwith civil application for stay wherein the appellant seeks to challenge the order dated 28.9.2021 passed by the City Civil Court No.5, Ahmedabad in Civil Suit No.1335 of 2019 below notice of motion Ex.6/7 by which the prayer in terms of para-10(A) came to be granted i.e. the appellant herein (original defendant No.1) came to be restrained from entering into the suit property and with a further direction not to disconnect the water, light and drainage connection till final disposal of the suit. The operative para of the order passed by the lower Court below Ex.6/7 is produced thus :-

(3.) The appellant has approached this Court being aggrieved and dissatisfied by the order dated 28.9.2021 passed by the learned City Civil Court, Ahmedabad below Ex.6/7.