RASIKBHAI NARANBHAI PATEL Vs. MOLADIYA BHURABHAI GHANABHAI

JUDGEMENT

(1.) This appeal has been filed at the instance of the appellant against the order passed by the learned Judge, Court No.22, City Civil & Sessions Court, Ahmedabad whereby the learned Judge was pleased to restrain the original defendant - appellant herein from dispossessing, transferring the suit land to third party or creating disturbances in possession of the plaintiffs during the pendency and till final disposal of the suit.

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

(3.) The appellant - original defendant entered appearance and denied the material allegations made in the application for injunction by filing an affidavit and it was urged that the application for injunction must be rejected.