TILAK RAJ Vs. JOGINDER KUMAR

JUDGEMENT

(1.) Appellant having been aggrieved of and seeks setting aside of order dtd. 29/11/2022, passed in IA No. 5/2022 in Civil Suit No. 6007/2014, under Order 39 Rule 1 read with Sec. 151 of Code of Civil Procedure (CPC) for grant of temporary injunction passed by the learned Principal District Judge Jammu, on the ground that the interim application has not been decided on the relevant facts and temporary injunction has been granted without appreciating the evidence.

(2.) Heard.

(3.) Issue notice to the respondents returnable within four weeks subject to filing of the requisites within one week.