KAUSHALYA BAI Vs. JASARAM

JUDGEMENT

(1.) THE plaintiff/appellant filed a suit for specific performance of the agreements dated 5.5.1986 and 4.4.1986 in respect of the suit lands situated at Lanchi and Bisoni, district Balaghat, alleged to have been executed by the respondent No.1. During the pendency of the suit, an application for temporary injunction was filed under Order 39, Rules 1 and 2 of the Code of Civil Procedure read with section 151 on the ground that the plaintiff was placed in possession of the suit property in consonance with the agreement to sell by the respondent No.1, and as the respondent tried to disturb her possession on 8.12.91. The defendants/respondents entered appearance and has specifically denied execution of agreements or receipt of any