(1.) xxx xxx xxx.
(2.) This is an appeal under Order 43, Rule 1 CPC filed by the original plaintiff whose injunction application Exh. 5 in the suit was partly allowed and partly disallowed by the Trial Court. This appeal is, therefore, restricted to the prayer which was not granted by the Trial Court, as regards protecting the possession of the plaintiff during the pendency of the suit.
(3.) xxx xxx xxx.