RAJNI SHARMA Vs. KALU RAM MEENA

JUDGEMENT

(1.) Plaintiff-Petitioner filed a suit for permanent injunction praying that the defendants-respondents be restrained from interfering in peaceful occupation and use of the suit property and be also restrained from creating any hindrance in the construction work.

(2.) The plaintiff-petitioner has stated that she had purchased a Plot No.107, measuring 200 sq. yards through registered sale deed on 12/07/2010 from the original allottee namely; Mr. Raghuveer Singh Hada in whose name the letter of allotment was issued by the cooperative housing society. The plaintiff-petitioner is in physical possession of the plot and was making construction on it after having obtained electricity connection. It is stated that she had already constructed the boundary wall and one room earlier but now she was constructing the entire house. However, the defendants-respondents have threatened the plaintiffpetitioner from raising any further construction and therefore, the need arose for filing the suit with the prayer as noted above.

(3.) The learned trial court vide order dated 17/08/2017 restrained the defendants-respondents from causing any interference in the peaceful possession and use of the suit property and also in making construction on the said property.