AMIT GUPTA Vs. ASHOK KUMAR AND OTHERS

JUDGEMENT

(1.) Amit Gupta-petitioner-plaintiff filed a suit for permanent injunction seeking to restrain defendants No.2 to 8 from interfering in his possession over the property mentioned in the plaint and to restrain defendants No.1 and 2 from handing over possession of the property to anybody else except the plaintiff. Along with the suit, he filed application under Order 39 Rules 1 and 2 CPC. The same was dismissed by the trial Judge by order dated March 5th , 2010.

(2.) Against the said order, he filed appeal before the Additional District Judge, Panchkula but the same was also dismissed vide order dated March 19th, 2011.

(3.) By filing the instant petition, petitioner-plaintiff has challenged the aforesaid orders.