BHAWANA Vs. NAVNEET

JUDGEMENT

(1.) Admit.

(2.) Heard finally by consent of the learned Counsel for the parties.

(3.) It is seen from the impugned order that an application for temporary injunction has been granted for two reasons. The first reason is that defendants No. 3 and 4, who are appellants herein, are refusing to perform specifically the agreement of sale entered into by defendants No. 1 and 2 in favour of the respondents. The second reason is that the appellants have sold part of the property, which conduct disclosed the intention of the appellants to meddle with the suit property during pendency of the suit that has been filed for permanent injunction and specific performance of the contract.