DILIP BHANDARI Vs. R S BHANDARI AND OTHERS

JUDGEMENT

(1.) Being aggrieved by the order dated 11.10.2011 passed by the XXI Additional District Judge, Indore, in COS No.181-A/2010, whereby application for grant of temporary injunction under Order 39 Rules 1 & 2 CPC filed by the appellant was dismissed, present appeal has been filed.

(2.) Short facts of the case are that appellant filed a suit for declaration and permanent injunction. In the said suit, an application was filed by the appellant for grant of temporary injunction wherein it was prayed that respondent No.2 be restrained to interfere into the possession of the appellant.

(3.) The application filed by the appellant was opposed by respondent No.2 and was dismissed. Against which present appeal has been filed.