MARYAM BEGUM Vs. JAVID HUSSAIN

JUDGEMENT

(1.) The respondent-plaintiff filed suit against the petitioners-defendants and along with the same application was also filed for interim relief which was rejected by the learned trial court vide order dtd. 12/1/2022. The appeal filed against the said order by the respondentplaintiff was allowed and the order of the trial court was set aside by the appellate court vide order dtd. 12/2/2022. The appellate court directed the petitioners herein to maintain status quo with respect to the pathway and further directed the petitioners herein to remove the wall infront of the gate of the appellant failing which it shall be removed at their own risk and cost.

(2.) The petitioners-defendants are particularly aggrieved of the directions whereby the petitioners have been directed to remove the wall raised infront of the gate of the respondent-plaintiff.

(3.) The respondent has appeared through counsel and has contested the present petition.