RANUBAI Vs. RAJUBAI

JUDGEMENT

(1.) APPLICANT -plaintiff has directed this revision against the order dtd. 17.11.98 passed by IVth Additional District Judge, Ujjain in CMA No. 15/98 thereby confirming the order dtd. 25.9.98 of temporary injunction passed in favour of Non-applicant No. 1 Rajbai in Civil Suit No. 306A/97 by Civil Judge, CI. I, Badnagar, District Ujjain.

(2.) BRIEFLY stated the facts of the cases are :

(3.) LEARNED trial Judge considered the applications filed by both the parties seeking temporary injunction under O. 39 R. 1 & 2 CPC and rejected the application of applicant-plaintiff Ranubai and allowed application of non-applicant No. 1 Rajubai and granted temporary injunction against the applicant restraining her from interfering with the possession of non-applicant No. 1 on the land in dispute. Aggrieved by the said order, the applicant has filed MA. before the IVth ADJ Ujjain and the same was dismissed by learned Judge vide order dtd. 17.11.98. Aggrieved by the impugned order of the IVth ADJ Ujjain, the applicant has filed this revision under S. 115 CPC.