ANAND KUMAR BHANSALI Vs. ANIL KUMAR BHANSALI

JUDGEMENT

(1.) Both the appeals arise out of the order dtd. 5/5/2022 and hence the same have been heard and are being decided together.

(2.) Vide the impugned order dtd. 5/5/2022, the Additional District Judge No.7, Jodhpur Metropolitan (hereinafter referred to as 'the learned Trial Court') has proceeded on to pass an ad interim order which reads as under : <IMG>JUDGEMENT_212_LAWS(RAJ)2_2023_1.jpg</IMG>

(3.) The present appeals have been preferred by the plaintiff & defendant No.5 respectively against the above order only to the extent it permits the respondents No.1 to 4 to raise construction over the disputed property and to let it out although with certain conditions. The brief facts of the case are as under :