KOKILABEN KHODIDAS PATEL Vs. NATVARLAL N PATEL

JUDGEMENT

(1.) This is a revision application under Section 115 of the Code of Civil Procedure, 1908 challenging the order dated 12.11.1997 recorded by the Learned Joint District Judge, Ahmedabad (Rural) in Civil Misc. Appeal No. 35/97 under which the Learned Lower Appellate Judge allowed the said appeal and set aside the order of the Trial Court dated 12.3.97 granting interim injunction in favour of the present petitioner and against the respondents preventing them from interfering with the possession of the petitioner in respect of Block No. 155 being a part of land Survey No. 126-2.

(2.) The facts may be briefly stated as follows:-

(3.) In the said suit, the petitioner also submitted an application for interim injunction under Order 39 Rule 1-2 of the Code of Civil Procedure for preventing the respondents from dispossessing the petitioner pending the hearing and disposal of the suit.