B NIRMAL BOTHRA Vs. A B ASHOK BOTHRA

JUDGEMENT

(1.) This suit itself is filed for a permanent injunction restraining the defendants, their men, agents or anyone claiming through them from interfering with the Plaintiff's peaceful possession and enjoyment in the suit property.

(2.) In the meanwhile the application in O.A.No.1086 of 2017 has been filed for interim order. The interim order was also granted by this Court and extended from time to time.

(3.) It is an undisputed fact that the plaintiff and the defendants are brothers.