PARSOTTAMBHAI LAKHMANBHAI DONGA Vs. ASHVINBHAI BHURABHAI AKBARI

JUDGEMENT

(1.) By way of present Appeal from Order challenges the impugned order dtd. 26/9/2018 passed below Exhibit 5 in Special Civil Suit No.42 of 2015 by the learned Principal Senior Civil Judge Dhoraji.

(2.) Learned counsel appearing for the appellants has submitted that the suit was filed for enforcement of contract, permanent injunction and recovery of the dues amount. An application at Exhibit 5 filed along with the said suit seeking to restrain the servant, agent and any other persons from selling, transferring, alienating and mortgaging the agriculture land. The learned Judge without considering any cogent reasons and evidence rejected the application at Exhibit 5.

(3.) Feeling aggrieved and dissatisfied with the said impugned order, the appellant filed this appeal.