LEELA Vs. LAIK RAM KASHYAP

JUDGEMENT

(1.) The instant petition filed under Article 227 of the Constitution of India, lies in a very narrow compass.

(2.) The petitioners are the plaintiffs, who filed the suit before the learned Trial Court, wherein they claimed an injunction, which after affording an opportunity of hearing to all the parties, was granted by the learned Trial Court vide its order dtd. 19/6/2018.

(3.) Aggrieved by the order of injunction, two of the defendants i.e. Sh. Laik Ram and Smt. Krishana Devi filed an appeal before the learned Additional District Judge-I, Solan and the same has been allowed, constraining the petitioners to file the instant petition.