MOHAN LAL Vs. ASHA DEVI

JUDGEMENT

(1.) The instant appeal under Sec. 104 read with Order 43 Rule 1 CPC has been filed by the plaintiff-appellant challenging the order dtd. 28/4/2022 (Exhibit-6) passed by the learned Additional District Judge, Gangapur, Bhilwara in Civil Misc. Case No. 8/2022 whereby second application under Order 39 Rule 1, 2 and 4 read with Sec. 151 CPC seeking temporary injunction sought by the plaintiff-appellant against respondent Nos. 1 and 2 Asha Devi and Nagar Palika (defendant No. 3 and 4 in the main suit) has been dismissed.

(2.) The brief facts of the case are as under:-

(3.) Learned counsel for the appellant while challenging the impugned order contends that the defendants of the suit dispossessed the appellant from the disputed property with illegal help of police personnel and caused damage to his two-wheelers lying on that place for which he also submitted photographs for perusal of this Court. Learned counsel prays to restrain the respondent No. 1 Asha Devi from raising any construction on the disputed property for which he has claimed per-emptory rights.