VINOD Vs. PUNAMCHAND

JUDGEMENT

(1.) The writ petition in hand lays challenge to the order dtd. 2/12/2021 passed by learned Additional District and Sessions Judge No.2 Nohar, District Hanumangarh (hereinafter referred to as 'the Appellate Court') vide which the order dtd. 20/5/2019 passed by learned Civil Judge has been affirmed (hereinafter referred to as 'the trial Court').

(2.) Briefly narrated facts are that the plaintiff (petitioner herein) filed a suit for permanent and mandatory injunction along with an application for granting of temporary injunction.

(3.) Petitioner's application under Order XXXIX Rule 1 and 2 of the Code of Civil Procedure (for short 'the Code') came to be rejected by the trial Court, inter alia, deciding the ingredients of injunction against the petitioner ' plaintiff.