MOHD. IRFAN Vs. ADDL.DISTRICT JUDGE

JUDGEMENT

(1.) Present writ petition under Article 227 of the Constitution of India has been filed impugning order dated 30/10/2020 passed by learned Additional District Judge, Court No.3, Faizabad in Misc.Appeal No.58 of 2018 as well as order dated 16/10/2018 passed by learned Civil Judge, Senior Division in Regular Suit No.212 of 2018.

(2.) Learned Civil Judge had rejected the application filed by the petitioner/plaintiff under Order XXXIX Rule 1 and 2 for temporary injunction. The appeal has also got dismissed against the said order by the appellate Court.

(3.) The plaintiff-petitioner had taken a loan from respondent No.4- defendant, M/s Sri Ram Transport Finance Company Ltd, Branch Deokali, District Ayodhya to purchase a DCM Truck. As per the averment in the writ petition, total loan taken from respondent No.4 was Rs.9.5 Lacs. It is further averred in the writ petition that total amount of loan along with interest is paid in 55 monthly installments. One installment was for Rs.23,965.00 .