MAHARWAL KHEWAJI TRUST Vs. BALDEV DASS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The appellant had filed a Civil Suit No. 541 of 2000 for possession of the suit scheduled property with an application under Order 39, Rules 1 and 2, CPC, seeking injunction restraining the respondent herein from alienating the suit property and putting up any construction thereon. The trial Court on the interim application filed by the appellant granted an order of temporary injunction, as prayed for.