REGENT COMPUTRONICS PVT. LTD.

MOHD.SHARFUDDIN (DIED) HIS L.RS. Appellant

V/S

MOHD.JAMAL Respondents

Referred Judgements :-

SEAWARD V. PATERSON AND OTHERS [REFERRED TO]
HADKINSON V. HADKINSON [REFERRED TO]
R.NARAPA REDDY V. JAGARLAMUDI CHANDRAMOULI AND OTHERS [REFERRED TO]
Z. LIMITED V. A AND OTHERS [REFERRED TO]
THE STATE OF BIHAR V. RANI SONABATI KUMARI AND OTHERS [REFERRED TO]
GANESH V. NARAYAN AND OTHERS [REFERRED TO]
SUDHIR NAMASUDRA V. PUMENDU KUMAR DAS AND OTHERS [REFERRED TO]
UNION OF INDIA VS. SATISH CHANDRA SHARMA [REFERRED TO]
RELIANCE PETROCHEMICALS LIMITED VS. PROPRIETORS OF INDIAN EXPRESS NEWS PAPERS BOMBAY PRIVATE LIMITED [REFERRED TO]
SYED ABDUL RAZACK VS. MATADIN AGARWAL [REFERRED TO]
TAYABBHAI M BAGASARWALLA VS. HIND RUBBER INDUSTRIES PRIVATE LIMITED [REFERRED TO]
SAMEE KHAN VS. BINDU KHAN [REFERRED TO]
KAPILDEO PRASAD SAH VS. STATE OF BIHAR [REFERRED TO]
SHANKARALINGAPPA VS. NANJE GOWDA [REFERRED TO]
RAJAPPAN VS. SANKARAN SUDHAKARAM [REFERRED TO]
MAHARAJA PRATAP UDAI NATH SHAHI DEO VS. SARA LAL DURGA PRASAD NATH SHAHI DEO [REFERRED TO]
S N BANNERJEE VS. KUCHWAR LIME AND STONE CO LTD [REFERRED TO]

JUDGEMENT

(1.) An important question that arises for consideration in this appeal is the binding nature of the temporary injunction Order granted by the lower Court on the L.Rs. of the party, who suffered the Order as also the interpretation of Order 39 Rule 2(A) of Code of Civil Procedure,

(2.) The L.P.A. arises against the Orders passed by the learned Single Judge in C.C.No. 1412 of 1987 in A.S.No. 2301 of 1987 dated 3-4-1998.

(3.) Before going into the contentions raised in the L.P.A., it is necessary to refer to the factual matrix which lead to the filing of the appeal. Plaintiffs filed suit in O.S.No. 11 of 1981 before the learned Additional District Judge, Sangareddy for partition of the three schedule properties namely Plaint 'A', 'B' and 'C' properties. One Mr. Sharfuddin was Defendant No, 1 in the said suit. It is the contention of the Defendant No. 1 Sharfuddin that 'B' schedule property is his self acquired property. Except claiming the interest in 'B' schedule property, he did not contest the matter. After the trial, the suit was dismissed in respect of the 'B' schedule property holding they were self-acquired properties of Sharfuddin. 'B' schedule property consists of agricultural lands in S.No. 205/1 and 206/1 having an total extent of Ac. 20-31 gts.

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MOHAMMAD SHARFUDDIN DIED Vs. MOHAMMAD JAMAL

Referred Judgements :-

JUDGEMENT

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