ANKUR GUPTA Vs. KANHAIYA LAL TULSYAN

JUDGEMENT

(1.) By consent of the parties the appeal, crossappeal and the applications are taken up together and disposed of by this common order.

(2.) The appeal is arising out of an order passed by the learned Judgein-Charge, Bench 6, City Civil Court in connection with an application for injunction under Order XXIX Rule 1 and 2 read with Sec. 151 C.P.C. filed by the plaintiff/appellant.

(3.) The dispute is with regard to the right to use the roof by Ankur Gupta and Arun Kumar Gupta.