MANOJ VINODCHANDRA SHAH Vs. SAUMIK DILIPBHAI MEHTA

JUDGEMENT

(1.) This appeal has been filed at the instance of the appellant herein original plaintiff against the order passed by the learned 2nd Additional Senior Civil Judge, Kalol, whereby the learned Judge was pleased to dismiss the application Exh.5 filed by the appellant herein original plaintiff.

(2.) The facts leading to the filing of this appeal may be summarized as follows: -

(3.) That the learned 2nd Additional Senior Civil Judge rejected the interim injunction application at Exh.5 by an order dtd. 20/9/2022 mainly on the ground that the deed of assignment dtd. 17/5/2021 executed in the favour of the appellant original plaintiff is without the consent of the respondent/defendant no.2 society and the learned trial court while rejecting the injunction application held that the said assignment without consent is not valid.