RAJESH SHARMA Vs. BANWARI LAL SHARMA

JUDGEMENT

(1.) The defect, as pointed out by the registry in SBCMA No.1083/2022, is dispensed with.

(2.) Since in all four appeals, the impugned order dtd. 3/2/2022 is common and parties are common, hence with the consent of learned for all parties, all appeals have been heard together and would stand disposed of by this common order.

(3.) Appellant-plaintiff-Rajesh Sharma has filed two applications for Temporary Injunction under Order 39 Rule 1 and 2 read with Sec. 151 CPC. First application No.70/2016 has been partially allowed vide order dtd. 3/2/2022, hence the plaintiff has challenged the order dtd. 3/2/2022 by way of filing appeal No.940/2022 to the extent of declining the temporary injunction, whereas against the grant of Temporary Injunction, the defendant No.1/1 and 2 have filed appeal No.1083/2022 and defendant Nos.3, 4, 5 and 6 have filed appeal No. 997/2022.