(1.) BY impugned order dated 26.2.2013, 2nd Additional Sr.Civil Judge, Gandhinagar has dismissed an application for interim injunction being Exh.5 in Special Civil Suit No.434 of 2010 preferred by appellants plaintiffs to restrain the respondents from alienating the suit property and to carry out any construction on such property. Appellants are plaintiffs whereas respondents are defendants and, therefore, they are referred in the same capacity.
(2.) THE plaintiffs' suit was for specific performance for agreement to sell alleged to be executed in their favour.
(3.) ALL the advocates have argued at length and referred relevant documents from the paper -book submitted for the purpose.