SANJAY KUMAR Vs. ANIL YADAV

JUDGEMENT

(1.) IN this petition filed under Article 227 of the Constitution, the petitioner has challenged the order Annexure P/1 dated 29.7.2011. The petitioner/plaintiff filed an application under Order 39 Rule 1 and 2 CPC which was decided by the trial Court by order dated 15.12.2010 (Annexure P/2). The trial Court granted interim protection to the plaintiff, against which a Misc. Appeal under Order 43 Rule 1 CPC was filed before the Appellate Court by the defendants/respondents. The Appellate Court by order dated 29.7.2011 has set aside the order passed by the trial Court, against which this petition is filed.

(2.) I have heard learned counsel for the parties and perused the record.

(3.) IN the opinion of this Court, the findings given by the Appellate Court by detailed analysis of the material on record are in consonance with law and no perversity could be pointed out in it. No procedural impropriety or jurisdictional error is also pointed out by the petitioner. Accordingly, in view of the settled legal position that this Court is not required to sit as an Appellate Court in Article 227 of the Constitution and in absence of any aforesaid errors, no interference is required to be made. The Court in Annexure P/1 has given plausible reason which does not warrant any interference by this Court. Petition is merit-less and is hereby dismissed.