ANUJ KUMAR SRIVASTAVA Vs. RATNA RANI

JUDGEMENT

(1.) Present first appeal from order has been filed by plaintiff-appellants under Order 43 Rule 1(r) of Civil Procedure Code against order dated 20.5.2014 passed by learned Additional Civil Judge (Senior Division), Court No.14, Allahabad in Original Suit No.1217 of 2012 (Anuj Kumar Srivastava and another Vs. Smt. Ratna Rani and others) whereby learned Additional Civil Judge (Senior Division), Court No.14, Allahabad has rejected application 6-C moved by plaintiff-appellants under Order 39 Rule 1 of Civil Procedure Code for temporary injunction.

(2.) Appellants are represented by Shri Sharad Malviya advocate while Shri Anoop Trivedi advocate is present on behalf of defendant-respondent no.5.

(3.) We have heard learned counsel for the parties and have perused the impugned order passed by learned Additional Civil Judge (Senior Division), Court No.14, Allahabad. We have examined the records also.