M P FLYING CLUB LTD Vs. VIJAYDUTTA

JUDGEMENT

(1.) THIS Miscellaneous appeal arises out of an order dated 29-6-1984, passed by the VIIth Additional Judge to the Court of District Judge, indore, in Civil Suit No. 29-A of 1984, thereby confirming the ex-parte injunction granted on 21-5-1984 and allowing the application for an ad interim injunction.

(2.) IN order to appreciate the contentions advanced by the learned counsel for both the sides it is necessary to refer to the facts of the suit, which is for a declaratory decree seeking a declaration to the effect that the draw held on 30. 3. 1984 in respect of the lottery is illegal, null and void, except the first prize.

(3.) THE plaintiff claims to be the purchaser of six lottery tickets, having distinct numbers as detailed in paragraph I of the plaint. The said tickets are issued by the M. P. Flying Club Ltd. on approval by the Government of Madhya pradesh.