KHUSILAL Vs. GORELAL

JUDGEMENT

(1.) The applicants, aggrieved by the order of First Additional Judge to District Judge, Vidisha, dt. 20-11-1981, have preferred this revision petition under S.115 of the C.P.C.

(2.) Non-applicant No.1, Gorelal, filed a suit for declaration and permanent injunction against the applicants in respect of agricultural lands Nos.112, 105, 115 and 124, situate in village Margavali in district Vidisha. Non-applicant No.1 along with the suit, filed an application under O.39 Rr.1 and 2 of the C.P.C., praying for issuance of temporary injunction against the defendant-applicants, for restraining them from interfering in the possession of the plaintiff.

(3.) The trial Court on 15-4-1981 passed the following order : Thus according to the plaintiff the trial Court rejected the prayer of the plaintiff, to grant an ex parte temporary injunction.