GULZAR AHMAD KHANKASHI Vs. SHAHAMA

JUDGEMENT

(1.) THIS Civil 1st. Miscellaneous Appeal has been preferred by the appellant -plaintiff against the order dated 05.04.2014 passed by the learned Additional District Judge, Srinagar, in a suit for declaration, rendition of accounts and perpetual injunction, whereby and whereunder the learned trial court has decided the application for ad -interim relief filed by the appellant -plaintiff, partly allowing and partly disallowing the prayer made therein.

(2.) THE appellant, O. Agha, previously known as Ali Agha, son of Nasir Ali Agha, resident of Town House 101, Motor City, Green Community, Dubai, through his duly constituted Attorney, namely, Gulzar Ahmad Khankashi son of Abdul Aziz Khankashi resident of Munawarabad, Srinagar, filed a suit for declaration, rendition of accounts and perpetual injunction involving three properties, namely, a house alongwith land measuring 4 kanals comprised in plot No. 71, popularly known as Harmony House/Sun House/Grey Stone, situated at Rajbagh, Srinagar; land measuring 71 kanals comprised in various Khasra numbers delineated in paragraph (e) of the plaint situated at Mujgund; and a house and land measuring 4 kanals, 2 marlas comprised in Khasra No. 344/182 situated at village Mammar, Pahalgam, for the sake of convenience, described by the trial court in its impugned order as property No. 1, property No. 2 and property No. 3, respectively.

(3.) ON 20.6.2013, the trial court, on consideration the application for grant of interim relief, made the following ex parte order: