RAJENDRA KUMAR Vs. MAHENDRA KUMAR MITTAL

JUDGEMENT

(1.) The plaintiff has preferred this appeal against the order dated 12/04/1990 passed by the Civil Judge, Bareilly, in Suit No. 225 of 1990 (Rajendra Kumar v. Mahendra Kumar Mittal): whereby the application for issue of ad interim injunction has been rejected.

(2.) In the appeal, on the application of the appellant for injunction, respondents Nos. 1 to 4 were restrained from alienating the property by order dated 23/05/1990, in the meanwhile. The respondents Nos. 1 to 4 filed an application for vacation of the aforesaid interim order dated 23/05/1990, supported by counter-affidavit of Mahendra Kumar Mittal, respondent No. 1. The appellant Rajendra Kumar has filed rejoinder affidavit and supplementary affidavit.

(3.) With the consent of the counsel for the appellant and respondents Nos. 1 to 4 we proceeded to dispose of the appeal at the admission stage.