AIR 1992 PUNJAB AND HARYANA 86 ::(1992) ILR 2 P&H 287 ::(1992) 2 RenCR 572 ::(1991) 2 RenCR 572 ::1991 (2) RenCR 514 ::(1991) 2 Pun LR 482 ::(1992) 1 CurLJ(CCR) 82

Punjab And Haryana High Court

Hon'ble Judge(s): A. P. Chowdhri , J

Civil P.C. (5 of 1908) , O.39 R.1, O.39 R.2— Temporary injunction - Construction on vacant terrace portion by landlord - Said terrace portion not included in lease deed - Tenant obstructing construction work - Prima facie case in favour of landlord - Escalation in cost of construction - Landlord likely to suffer irreparable injury Balance of convenience was also in his favour - Order granting injunction in favour of landlord - No illegality. Civil P.C. (5 of 1908) , S.115(1)(c)— Case law discussed. (Para 7 8 9 17)