RAJ KUMAR SINGH BHADOURIA Vs. SATYA MOHAN PANDEY

JUDGEMENT

(1.) Heard Sri Dhruva Narayana, Senior Advocate, assisted by Sri Anadi Krishna Narayana, for the appellant and Sri Siddharth for the respondents.

(2.) This is plaintiff's first appeal from order dated 18.2.2012 passed by Civil Judge, (Sr. Division), Farrukhabad in O.S. No. 4 of 2012, by which the application for interim injunction, filed by the plaintiff, has been rejected.

(3.) The appellant filed O.S. No. 4 of 2012 for redemption of the mortgage dated 2.12.2002 and for a direction to respondent-2 to re-convey the property transferred under the deed to the plaintiff, after taking the mortgage money along with 12% interest. It has also been prayed that the defendants be restrained from interfering with the possession, alienating, selling or transferring the property in dispute in any manner.