HARIBHAN Vs. GULAB SINGH AND OTHERS

JUDGEMENT

(1.) They are heard on I.A. No. 1679/2017, an application under Order 39, Rule 1 and 2 read with section 151 of CPC, whereby the appellant/defendant seeks interim injunction on the contention that he being in possession of the suit property, this possession may not be disturbed, failing which he would suffer from irreparable injury.

(2.) Prayer is opposed on behalf of respondent.

(3.) It is urged that specific finding has been recorded by the Trial Court as well as by First Appellate Court as regard to possession of respondent/plaintiff over the suit property and in case if the application is allowed, the respondent/plaintiff will suffer an irreparable injury which will be irretrievable.