BIMLA DEVI Vs. GURDEV SINGH

JUDGEMENT

(1.) By way of present petition, the petitioners have prayed for the following reliefs:

(2.) A perusal of the order dated 16.5.2016 passed by the Court of learned Civil Judge (Jr. Division) , Court No.III, Amb, Distt. Una (H.P.) in CMA No.75/2015 demonstrates that learned Trial Court while refusing to grant the injunction prayed for by the applicant in application filed under Section 39 rule 1 & 2 read with section 151 CPC, held as under:

(3.) Feeling aggrieved, present petitioners filed an appeal before the Appellate Authority, which stood dismissed vide order dated 30.11.2016. While dismissing the appeal, the learned Appellate Court held as under: