AMARBEN@SAMARBEN Vs. LAXMANJI BHIKAJI THAKOR

JUDGEMENT

(1.) CHALLENGE in this appeal from order is order passed below Exh.5 in Special Civil Suit No.613 of 2011, whereby learned 6th Additional Senior Civil Judge, Ahmedabad (Rural) dismissed the injunction application filed by the appellant original plaintiff, whereby the plaintiff has prayed to restrain the respondents original defendants from transferring title and possession of the suit land to any person other than the plaintiff and further to make any construction on the land bearing Block No.55, (Final Plot Nos.45 and 60) pending hearing of the suit for specific performance and cancellation of sale deed.

(2.) PARTIES to the proceedings would be referred to as their original status in the plaint.

(3.) THE learned trial Judge, after hearing the submissions of both the sides and considering the pleadings on record and after applying the principles of law in light of decision cited at bar, refused the injunction application filed by the plaintiff.