HAMIRBHAI BHIMSHIBHAI NANDANIYA Vs. MANSUKHBHAI KARAMSHIBHAI SANGHANI

JUDGEMENT

(1.) The present Appeal From Order has been preferred by the original plaintiff under Sec. 104 read with Order 43 Rule 1(r) of the Code of Civil Procedure against the order dtd. 27/5/2022 passed by the learned 4 th Additional Senior Civil Judge, Jamnagar below exhibit 5 in Special Civil Suit No.19 of 2021, whereby the Trial Court has rejected the application for interim injunction filed by the appellant, the original plaintiff has preferred this Appeal From Order.

(2.) The appellant is original plaintiff whereas the respondents are original defendants before the Trial Court. For the brevity and convenience, the parties are referred to in this order as per the character assigned to them before the Trial Court i.e. plaintiff and defendant.

(3.) The brief facts giving rise to the present suit by the plaintiff for specific performance of contract and permanent injunction are as under: