LAXMI NARAYAN SHARMA Vs. BHARAT SINGH AND OTHERS

JUDGEMENT

(1.) Sri Swapnil Kumar has filed his Vakalatnama on behalf of the Plaintiff-Respondent Nos. 2, 6 and 7 today. Vakalatnama on behalf of the Plaintiff-Respondent Nos. 1, 3, 4 and 5 has already been filed by Sri Swapnil Kumar. Thus, all the Plaintiff-Respondents namely, Plaintiff-Respondent Nos. 1 to 7 are represented by Sri Swapnil Kumar. The remaining Respondents in the appeal are the Proforma Respondents. The present appeal has been filed against the order dated 28.5.2010 passed by the learned District Judge, Agra on an Application No. 15-C filed on behalf of the Plaintiff-Respondents for grant of an ad interim injunction in Original Suit No. 1 of 2010 filed by the Plaintiff-Respondents against the Defendant-Appellant and the Proforma Respondent Nos. 8 to 12.

(2.) The aforesaid Suit has been filed by the Plaintiff-Respondents, inter alia, praying for removal of the Proforma Respondent Nos. 8 and 9 (Defendant 1st set in the suit) and the Proforma Respondent No. 1 (Defendant II Set in the Suit) from the management and other activities of the Idol Lord Narsingh Ji Maharaj installed at the temple situated at Mohalla Rathiya, Village Achhnera, District Agra. Copy of the plaint of the said Suit has been filed as part of Annexure-8 to the affidavit accompanying the Stay Application filed in the present appeal.

(3.) An Injunction Application (No. 1.5-Ga) was also filed on behalf of the Plaintiff-Respondents in the said Suit. It was inter alia, prayed in the said Injunction Application that the Defendants in the Suit be restrained by means of an ad-interim injunction from digging foundation or raising constructions over the plots mentioned in the Injunction Application and further from transferring or alienating the same to other person through themselves, their agents etc. Copy of the said Injunction Application has been filed as part of Annexure-8 to the affidavit accompanying the Stay Application filed in the present appeal.