RANJIT KUMAR SINGH Vs. REKHA AGARWAL

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order dtd. 10/2/2025 passed by the Court of Civil Judge, (S.D.), District Haridwar in O.S. No. 320 of 2024, 'Ranjit Kumar Singh v. Smt. Rekha Agrawal,' whereby the Court below dismissed the application under Order 39 Rule 1 and 2 for Temporary Injunction on merits.

(2.) Brief facts of the case are that the appellant has filed an application under Order 39 Rule 1 and 2 r/w Sec. 151 of CPC praying that pending adjudication of this suit, an ad interim temporary injunction should be issued against the defendants restraining them from interfering in the peaceful possession over the suit property.

(3.) As per the case pleaded by the appellant, the appellant has purchased a portion of Plot No. D-2 from one Smt. Ruby Singh through a registered sale deed dtd. 23/11/2022 by paying consideration of Rs.18,82,000.00. After purchasing the plot, he had constructed a house and was residing in it peacefully.