RAMJI SINGH Vs. ANUJ KUMAR SINGH

JUDGEMENT

(1.) The defendant of O.S. No. 170 of 2012 Anuj Kumar Singh Vs. Ram Ji Singh pending in the Court of Civil Judge (SD), Ballia has approached this Court by way of instant appeal for setting aside exparte ad interim injunction order passed by the learned trial Court on 28.2.2012.

(2.) The Stamp Reporter of the Court has noted that the instant first appeal from order is not maintainable.

(3.) We have heard the learned counsel for the appellant at length and perused the impugned order and other papers filed along with memo of appeal as well as the law cited at the Bar.