ARUN KUMAR Vs. SUNDER LAL GUPTA

JUDGEMENT

(1.) Aggrieved by the orders dated 6.4.1994 and 28.11.1994 passed by Sub Judge 1st Class, Ferozepur and Additional District Judge, Ferozepur respectively rejecting his prayer for grant of temporary injunction, the petitioner has filed this revision petition and has prayed that the impugned orders be set aside and his application for grant of temporary injunction be accepted.

(2.) When the case was heard initially on February 9, 1995 the court observed that there was no merit in the claim made by the petitioner for grant of injunction in respect of the common staircase. Therefore, the revision petition was dismissed with regard to the prayer made by the petitioner for restraining the defendant from blocking the stair case marked as ABCD. Notice was however issued to the respondent on the second prayer by the petitioner that the defendant be restrained from erecting the wall in the common courtyard so as to deprive the plaintiff from the user of the common court -yard.

(3.) I have heard the learned counsel for the parties and perused the impugned orders as well as the record of the Courts below.