AJAY GUPTA Vs. AVINISHA GUPTA

JUDGEMENT

(1.) In a suit filed by plaintiff Avinisha Gupta against defendants Sakshi Goyal and others for permanent injunction restraining the defendants and persons claiming under them from interfering into the peaceful possession of the plaintiff and also from dispossessing her illegally and forcibly from the tenanted premises i.e. House No.286, Supreme Villas, Sukhmani Enclave, South City, Ludhiana, she had filed an application for grant of ad interim injunction. On getting notice of the suit as well as the application, the defendants had put in appearance and contested the suit and application. Vide a detailed order dtd. 16/1/2023, the trial Court of Civil Judge(Jr.Divn.), Ludhiana had accepted the application for grant of ad interim injunction and in the process restrained the defendants from interfering into possession of plaintiff and from dispossessing her from the suit property illegally and forcibly and also creating any kind of hindrance in the ingress and egress of the plaintiff through common passage and in use of common facilities as well as electricity and water supply by the plaintiff till disposal of the suit.

(2.) Feeling aggrieved, the defendants Ajay Gupta and Shiksha Gupta had preferred an appeal before District Judge, Ludhiana, which was assigned to Additional District Judge, Ludhiana, who vide order dtd. 7/2/2023 dismissed that appeal and upheld the order passed by the trial Court.

(3.) Still feeling aggrieved, the defendants Ajay Gupta and Shiksha Gupta have approached this Court by way of filing the present revision petition. Though no notice has been issued to the respondent/plaintiff yet Sh.Inderpreet Singh Kooner, Advocate and Sh.Gagandeep Singh Virk, Advocate have put in appearance for the respondent No.1/plaintiff.