RANU Vs. LOKENDER

JUDGEMENT

(1.) Instant petition has been preferred against judgment dtd. 21/3/2020 passed by learned Additional District Judge, Kullu in Civil Miscellaneous Appeal No. 07 of 2019, titled Lokender vs. Ranu whereby order dtd. 9/9/2019 granting interim injunction passed by the Civil Judge Manali, District Kullu in CMA No. 29 of 2019 titled Ranu vs. Lokender, has been set aside.

(2.) Parties hereinafter, for convenience, shall be referred according to their status in Civil Suit. As such, petitioner(herein) shall be referred to as 'plaintiff' and respondent(herein) shall be referred to as 'defendant'.

(3.) I have heard learned counsel for parties and have also gone through record.