(1.) This appeal is directed against the order dtd. 11/12/2006, passed by the Principal Senior Civil Judge, Ahmedabad (Rural), Mirzapur, below injunction application Exhibit 5 in Special Civil Suit No. 187 of 2006. The appeal is filed under Order XLIII Rule 1 (r) of the Code of Civil Procedure, 1980 (hereinafter referred to as "C.P.C.") by the original plaintiffs of the aforesaid suit. The respondents herein are original defendants.
(2.) As far as possible, hereinafter, the parties will be referred as per their original position in the suit.
(3.) Before addressing to the issues germane in the appeal, the events, which have taken place and the few orders passed by my predecessors, need to be first observed in this judgementorder.