SAVITRI DEVI Vs. RAJO DEVI

JUDGEMENT

(1.) HEARD .

(2.) THIS is plaintiffs application challenging the order of the trial court by which the trial court has not agreed to restore status quo as on the date of filing of injunction application.

(3.) THE case of the plaintiff in brief is that she was using a small passage for entering upon or existing from her land and the defendant was obstructing ingress and egress unauthorisedly.