GEETA DEVI Vs. ADDITIONAL DISTRICT AND SESSIONS JUDGE NO. 5 A

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THIS is plaintiff's writ petition against the order of the learned Lower Appellate Court dt. 26.10.2005 by which the learned Lower Appellate Court accepted the appeal filed by the defendant and set aside the order passed by the learned trial Court on the application under Order 39 Rule 1 and 2, C.P.C. for grant of temporary injunction and dismissed the said application.

(3.) THE learned trial Court allowed the temporary injunction application holding the prima -facie case in favour of the plaintiff and restrained the defendant -respondent from causing further demolition of the 'chabutra' and constructing the passage, as the 'chabutra' had already been demolished in front of the defendant's house No. 1932.