SARDARI LAL Vs. HARISH CHANDER SHARMA

JUDGEMENT

(1.) I shall be referring to the appellant as the plaintiff. I shall be referring to the respondent as the defendant.

(2.) PLAINTIFF is aggrieved by an order dated 16.3.2005 dismissing his application under Order 39 Rule 1 and 2 CPC praying that pending adjudication of the suit filed by the plaintiff seeking relief of specific performance of an agreement to sell dated 24.7.2002, defendant be injuncted from transferring, alienating, parting with possession or creating third party rights in the suit property.