SANTOSH ANAND Vs. KANPUR DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE present appeal has been filed under Order 43 Rule 1 CPC by the plaintiffs/appellants (hereinafter referred to as the 'appellants') against defendant/respondent (hereinafter referred to as the 'respondent') challenging the validity of the er dated 7.2.2014 passed by Civil Judge (Senior Division), Kanpur Nagar in Original Suit no.2396 of 2013, whereby application of the appellants for grant of interim injunction has been rejected.

(2.) HEARD Shri R.K. Porwal, learned counsel for the appellants, Shri J.N. Sharma learned counsel for the respondent and perused the record.

(3.) THE facts involved in the present appeal are as follows: -