SOM SINGH Vs. SANTOSH

JUDGEMENT

(1.) Petitioners filed a suit for cancellation of sale deed, which was executed in favour of respondents in terms of decree passed by Civil Court in a suit filed by the respondents for specific performance. Alongwith the suit, petitioners filed an application for temporary injunction. The said application has been rejected by the learned Civil Judge (Senior Division), Haridwar vide order dtd. 30/4/2019. Thereafter, petitioners preferred an Appeal, bearing Misc. Civil Appeal No. 274 of 2019, against the order dtd. 30/4/2019, which too has been dismissed by learned District Judge, Haridwar vide order dtd. 25/5/2019. Thus, feeling aggrieved, petitioners have approached this Court.

(2.) Learned trial Court has dealt with the matter in great detail and has held that petitioners have not been able to show prima facie case for grant of temporary injunction. It has further been held that the sale deed, cancellation whereof is sought by the petitioners, has been executed in terms of decree passed by learned Civil Court.

(3.) Learned Appellate Court has affirmed the said order by assigning cogent reasons. This Court is in agreement with the reasons recorded by learned Courts below.