Section 54(o) in The Specific Relief Act, 1977 (1920 A.D.)
(o)A, the owner of certain houses in Srinagar, becomes insolvent. B buys then from the Official Assignee and enters into possession. A persists in trespassing on and damaging the houses, and B is thereby compelled, at considerable expense, to employ men to protect the possession. B may sue for an injunction to restrain further acts of trespass.
