RAKESH KUMAR Vs. CANARA BANK

JUDGEMENT

(1.) Anil Kshetarpal, J. - Plaintiff has filed the present revision petition under Article 227 of the Contitution of India, for setting aside order dated 20.04.2017, confirmed in appeal vide order dated 31.05.2017, while deciding application for temporary injunction under Order 39 Rules 1 and 2.

(2.) Plaintiff-petitioner had filed a suit for permanent injunction restraining defendants no.1 and 2, their agents, attorneys, servants, employees, associates etc. from interfering or dispossessing the plaintiff from the portion consisting of two rooms adjoining bath room, one room, one hall room, one store, kitchen, common stairs case situated on the first floor and common entrance on the ground floor of property unit No.BXVIII/3318, Gurcharan Park, Gandhi Colony, Near New Model Town, Ludhiana.

(3.) Plaintiff claims that he is tenant under defendant no.3 since 02.01.2011 on payment of certain rent. He further claims that tenancy was reduced into writing on 02.02.2011.