NAND KUMAR GANGADHAR AGARMORE Vs. LAXMIBAI GANPAT KHADE

JUDGEMENT

(1.) This revision is filed by the original plaintiff whose application for ad interim temporary injunction granted by the trial Court was rejected in the miscellaneous appeal by the learned District Judge, Yavatmal.

(2.) The plaintiff filed the suit or specific performance of the contract dated 19-4-1976 in respect of field survey no. 12/2 of village Gaul Khurd, Tq. Pusad, Distt. Yavatmal. This field belonged to deceased Honaji, the father of defendant no. 1 and father-in-law of defendant no. 2.

(3.) It was alleged by the plaintiff that deceased Honaji agreed to sell this land to him for a consideration of Rs. 21,000/-, that he paid earnest of Rs. 1,700/- to him on 19-4-1976 and deceased Honaji had executed an agreement and also delivered possession of this field to him. Having filed the present suit for specific performance of the contract, an application for grant of temporary injunction was filed restraining the defendants from interfering with his peaceful possession over the field, which he had obtained on 19-4-1976 from deceased Honaji in pursuance of his contract of purchase.