MANOJ KUMAR Vs. RAJKUMAR

JUDGEMENT

(1.) The present appeal has been preferred against the order dtd. 9/11/2021 passed by Learned Additional District Judge, Sujangarh, District Churu, in Civil Misc. Case No.09/2017 whereby the application under Order 39 Rule2-A read with Sec. 151 of the Code of Civil Procedure as preferred by the applicant, has been rejected.

(2.) The case of the applicant was that despite interim order dtd. 19/2/2007 being in operation, the defendant made material alteration in property in question and hence, the same was a clear disobedience of the orders of the Court.

(3.) However, the defendant pleaded that the alteration/construction as alleged was raised even before filing of the suit and no new alteration/construction was raised after passing of the interim order dtd. 19/2/2007.