RAO JISHAN Vs. RAO JUNAD

JUDGEMENT

(1.) HEARD learned counsel for the parties and perused the record.

(2.) THIS appeal under Order 43, Rule 1(r) C.P.C. is directed against the order dated 1 -9 -2012 passed by Civil Judge (Senior Division) Haridwar in Original Suit No. 85 of 2012 Rao Juna and another Vs. Rao Jishan and another, whereby the temporary injunction application of the plaintiffs -respondents has been allowed and the defendant -appellants have been restrained from interfering in the possession of the plaintiffs property, which has been purchased by them by way of sale deed and is also recorded in the Khatauni in their names.

(3.) ACCORDING to the appellants, one Sri Sanjay Agarwal had executed an agreement for sale in favour of the appellants in respect of the suit property and photocopy of the document has been filed by the defendants before the trial Court.