OMKAR SINGH Vs. SURENDRA PAL SINGH

JUDGEMENT

(1.) Heard Sri S.F.A. Naqvi, learned Senior Counsel, assisted by Sri Maha Prasad, for the appellants and Ms. Shreya Gupta for the respondents no.1 and 2.

(2.) Affidavits have been exchanged between the parties and, therefore, the Court proceeds to decide the appeal finally.

(3.) The first appellant was defendant no.4 in Original Suit No.35 of 2024, whereas second appellant was subsequently impleaded as defendant no.6 on account of a sale deed executed in his favour. Both the appellants have assailed the order dtd. 24/5/2024 whereby the learned Civil Judge (Senior Division), Hathras has restrained first and third sets of defendants from changing nature of the suit property, raising constructions thereon, causing damage to the same and from further alienating it.