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CaseIQ

Darab Kuar And Others () v. Gomti Kuar ().

Allahabad High Court

Jul 13, 1900

Judgment

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Knox, A.C.J, and Blair, J.:— This is an application for an injunction under s. 493 of the Code of Civil Procedure. S. 493 applies to suits for restraining a defendant from committing a breach of contract or other injury. It is admitted that the case is not concerned with a breach of contract, but it is sought to construe the words “other injury” as words which might have reference to acts of trespass upon property. There is no authority for the a construction.

We dismiss the appeal with costs.

Appeal dismissed.

Darab Kuar And Others () v. Gomti Kuar ().

First Appeal No. 41 of 1900, from an order of Munshi Sheo Sahai, Additional Subordinate Judge of Saharanpur, dated the 2nd March 1900