ANAND SINGH Vs. KAJAL

JUDGEMENT

(1.) The present challenge has been preferred against an ad interim order of status quo granted in favour of the plaintiff/respondent no. 1.

(2.) The plaintiff/respondent no. 1 claims to be a tenant in respect of the suit property, from where a restaurant-cum-bar is run, asserting that a tenancy agreement was executed in her favour by the defendant no. 1 / appellant.

(3.) In the said suit, apart from claiming declaration regarding her tenancy right, the respondent no. 1 also asked for permanent injunction protecting her possession. In the suit, an injunction application has also been filed for temporary and ad interim injunction to that effect.