YOGENDRA PAL SINGH Vs. SUBODH KUMAR

JUDGEMENT

(1.) Heard learned counsel for the plaintiffs-appellants as well as learned counsel for the defendant-Opposite Party and perused the record on board.

(2.) Instant first appeal from order has been preferred on behalf of the plaintiff-appellant assailing the order dtd. 12/8/2024 whereby interim injunction application (paper No. 7-C2) under Order 39 Rule 1 CPC has been rejected by learned trial court.

(3.) Record evinces that plaintiffs-appellants have filed a suit for permanent prohibitory injunction against the defendant-respondent claiming their right, interest and possession over the property in question on the basis of unregistered agreement to sell dtd. 16/3/2021 and came with the plea that out of entire consideration amount i.e. 75 crores, plaintiffs have given 1 crore 11 lakhs rupees as an earnest money. The plaintiffs have also laid emphasis on the authority letter dtd. 11/6/2019 whereby plaintiff/appellant No. 1 had been authorized to enter the companys' premises; and supervise/look after the property. Final prayer made by plaintiffs in the plaint is quoted hereinbelow: