JAISHRI DEVI Vs. RAJWATI

JUDGEMENT

(1.) This appeal challenges the validity and correctness of the and order dated 30.11.2012 passed by the Additional Civil Judge (S.D.), Court No.1, Aligarh in Original Suit No. 1918 of 2012, Jai Shree Devi vs. Smt. Rajwati, whereby application no. 7C2 of the appellant preferred by her under section 39 Rule 1 and 2 and section 151 C.P.C. for temporary injunction has been rejected.

(2.) The appellant has sought the relief of quashing the aforesaid order dated 30.11.2012 and has further prayed to direct the opposite party/defendant not to interfere in her peaceful possession of the appellant over the land in dispute.

(3.) Heard learned counsel for the appellant.