SUNIL Vs. JAWAHRALAL

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally with consent of the parties.

(2.) The petitioner is the plaintif in Special Civil Suit No.510 of 2010 brought for mandatory injunction, declaration and recovery of possession. Respondent 1 is arrayed as defendant 1 and respondent 2 is arrayed as defendant 2 in the special civil suit.

(3.) The parties shall be referred by their status and ranking in the civil suit.