SK. FAROOQUE Vs. AHMED KHAN AND ORS.

JUDGEMENT

(1.) THIS Appeal from Order is filed by original Plaintiff and on admission, has been heard finally with consent of the learned counsel for both sides, on 7th January 2015.

(2.) THE Appellant (hereafter referred as "Plaintiff") has filed Special Civil Suit No. 13 of 2014 before Civil Judge, Senior Division, Jalna for specific performance of agreement of sale. The Suit has been brought against Respondent Nos. 1 and 2 (hereafter referred as "Defendant No. 1 and Defendant No. 2" respectively).

(3.) IN the Suit, Plaintiff filed application Exhibit 5 for temporary injunction to restrain Defendant No. 1 from alienating the suit property till decision of the suit. Defendant No. 1 filed reply opposing the Application. Defendant No. 2 filed say and written statement supporting the case of Plaintiff. The trial Court, after considering the record and submissions of both sides, dismissed the Application for temporary injunction. Thus, the present Appeal.