SAMITRI DEVI Vs. BHUVNESH

JUDGEMENT

(1.) The petitioner is the plaintiff who has initiated a civil suit against the defendants-respondents No. 1 to 7 herein, on file No. 948/2023 of the court of learned 2nd Additional Munsiff, Jammu.

(2.) In this civil suit, the petitioner, as plaintiff, has sought a decree for permanent prohibitory injunction for restraining the respondents/defendants, their agents, servants and representatives from interfering into the peaceful possession with respect to a suit property comprised of 11.12 kanals of land under khasra No. 1593 situated at Village Gadigarh, Jammu.

(3.) Along with this suit, the petitioner/plaintiff has also filed an application for grant of temporary injunction under Order 39 Rule 1 and 2 of the Code of Civil Procedure, 1908. The institution of the civil suit is of 25/8/2023.