INDIAN CHURCH TRUSTEES Vs. SEEMA SINGH

JUDGEMENT

(1.) In this Appeal from Order, appellant has challenged the order dtd. 27/11/2011 passed by learned Civil Judge (Senior Division), Nainital in O.S. No. 68 of 2021. By the said order, Temporary Injunction Application filed by the appellant was rejected.

(2.) I have gone through the impugned order. Learned trial Court has considered all the three relevant factors, namely, prima facie case, balance of convenience and irreparable injury and has come to the conclusion that appellant has not been able to make any prima facie case for grant of temporary injunction.

(3.) Appellant had filed a declaratory suit in respect of church property and had also sought temporary injunction, restraining the defendant from creating third party interest.