SUKHWINDER KAUR Vs. SIMARJIT KAUR

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is a petition under Article 227 of the Constitution of India for setting aside the order dtd. 19/2/2021(Annexure P-7) passed by the Civil Judge, Junior Division, Dasuya.

(3.) Brief facts relevant to the present case are that the plaintiff-respondent No.1 filed a suit for permanent injunction for restraining the defendant-petitioner and their attorney/agents from interfering in the peaceful possession of the plaintiff-respondent No.1 over her separate portion on the first floor of the shared house by way of placing locks to that separate portion in her possession or in any other manner or for forcibly dispossessing her from the portion in her possession.