RAMESH Vs. ANIL

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. With the consent of both the sides, the matter is heard finally at the stage of admission.

(3.) The respondent is the original plaintiff who has filed a suit for perpetual injunction, firstly restraining the petitioners / defendants from obstructing his possession in the suit property and secondly restraining them from destroying a south-north road / way being used by him for going to the suit property. He preferred an application for temporary injunction Exhibit 5 under Order XXXIX Rule 1 and 2 of the Code of Civil Procedure, in terms of the main relief. The learned Civil Judge by the order dated 14.01.2020 allowed the application and granted temporary injunction in terms of both the main reliefs.