TEJENDRA SINGH Vs. MOHD. ANIS AHAMD

JUDGEMENT

(1.) This writ petition is directed against the judgment dtd. 26/9/2022 passed by learned Additional District Judge, Khatima, District Udham Singh Nagar in Misc. Civil Appeal No.55 of 2021 filed by respondent, whereby his temporary injunction application was allowed.

(2.) Facts of the case, shorn off unnecessary details, are as follows:

(3.) Learned Appellate Court has considered and discussed all relevant aspects in great detail and has given valid reasons for upsetting trial Court's finding on prima facie case. This Court concurs with the view taken by learned Appellate Court.