CHAJJU SINGH BHARAT BHUSHAN GUPTA Vs. SUBASH AGGARWAL

JUDGEMENT

(1.) Both the writ petitions afore-captioned, arising out of same civil Suit, file No. 153/Civil, of the Court of learned Munsiff, Samba (trial Court, for short), are being disposed of by this common judgment.

(2.) The parties hereinafter shall be referred by their rank and title of the suit i.e. Plaintiff and defendants.

(3.) Plaintiff-Chajju Ram filed a suit in the trial court for mandatory injunction and for permanent prohibitory injunction against the defendants. Along side the suit, plaintiff filed an application for temporary injunction. Defendant No. 3-Bharat Bhushan, entered appearance, joined the proceedings and filed his written statements as also objections to the application for temporary injunction. Rest of the defendants remained absent and were set ex parte.