VINOD KUMAR ANAND Vs. RAMJI DASS

JUDGEMENT

(1.) IN this revision petition, the defendant- petitioner has assailed the order, dated 30.4.2002, whereby the prayer of the respondent-plaintiff for an alternative relief of injunction, in a suit for possession was allowed.

(2.) THE concluding para of the impugned order reads as under:

(3.) THE plaintiff is left at liberty to move an application under Order 39 Rule 1 and 2 CPC before the trial court, if the circumstances so warrant.