GIAN CHAND AND ANR Vs. SAT PAL

JUDGEMENT

(1.) Defendants have filed the instant revision petition under Article 227 of the Constitution of India impugning judgment dated 09.08.2010 (Annexure P-1) passed by learned Additional District Judge, Kurukshetra.

(2.) Respondent-plaintiff Sat Pal filed suit against the defendants-petitioners. Along with the suit, the plaintiff moved application for temporary injunction restraining the defendants from running and operating the Gobar Gas Plant till final decision of the suit and also to remove the waste dung lying adjacent to plaintiff's house as interim relief.

(3.) The plaintiff's case is that defendants have installed Gobar Gas Plant adjacent to plaintiff's house and waste of the said plant gets flung on the walls of plaintiff's house and thereby, the said walls have been damaged and have developed cracks. Foul smell is also emitted from the Gobar Gas Plant making the life of the plaintiff very miserable.