RAJ KUMARI Vs. SHAKUN INFRASTRUCTURE DEVELOPMENT PRIVATE LIMITED

JUDGEMENT

(1.) Both the petitions stand directed by the plaintiff -petitioner herein (common in both) against the orders rendered by the learned Additional District Judge -1, Solan, whereby the latter Court affirmed the orders of the learned Civil Judge (Jr. Div), Nalagah, District, Solan, H.P., dismissing the application preferred before it by the petitioner herein under Order 39 Rule 1 and 2 CPC whereunder she claimed the hereinafter extracted relief: -

(2.) Also the learned Additional District Judge 1, Solan affirmed the orders rendered by the learned Civil Judge(Jr. Div), Nalagarh, District Solan, H.P. whereby the latter trial Court allowed the application preferred before it by the defendant/respondent herein embodying therein the hereinafter extracted relief".

(3.) For adjudging the legal soundness of the adjudication of the learned trial Court assailed before this Court at the instance of the petitioner herein (hereinafter referred to as the 'plaintiff'), it is imperative to bear in mind the rudimentary principles governing the affording of or denial of the relief of ad -interim injunction as claimed before it respectively by the parties at contest. The rudimentary principles governing the affording or denial of relief of ad -interim injunction by the Court whereat they stood respectively espoused by the parties at lis stand extracted hereinafter: -