MISHRILAL Vs. BASANTILAL

JUDGEMENT

(1.) Heard. [2] THE petitioner has filed this petition under Article 227 of the Constitution of India, aggrieved by the order dated 22/1/2010 passed by District Judge, Vidisha in Misc. Civil Appeal No. 62/08, whereby set aside the order dated 6/10/2008 passed by Additional Civil Judge Class-2, Vidisha in Civil Suit No. 80A/08, whereby the trial Court has granted temporary injunction in favour of the petitioner/plaintiff.

(2.) Considering the aforesaid facts of the case, this petition succeeds and is hereby allowed. The impugned order passed by the appellate Court is set aside and that of the trial Court granting injunction in favour of the petitioner is hereby restored with a direction to the trial Court thai the trial Court will decide the case expeditiously preferably within a period of six months from the date of receipt of this order. Petition stands disposed of accordingly with no order as to costs.