VIKRAM Vs. RADHA RAMAN

JUDGEMENT

(1.) Parties through their counsel.

(2.) The petitioners before this Court have filed present petition being aggrieved by the order passed by the I Civil Judge, Class-I, Ratlam dated 01/12/2015 in Civil Suit No.20-A/2015 by which the application of plaintiffs preferred under Order XXXIX Rule 1 and 2 of the Code of Civil Procedure, 1908 has been rejected. The petitioners are also against the order passed in Civil Appeal No.13/2017 dated 15/05/2017 by which the learned appellate Court has also declined to grant injunction to the present petitioners, meaning thereby, two Courts below have not accepted the prayer of the plaintiffs - petitioners.

(3.) The orders passed by the Courts below reflect that the plaintiffs have not produced any documentary evidence in respect of their possession and in those circumstances as the plaintiffs were not prima-facie able to establish their possession and balance of convenience is also not in their favour, the Courts below have dismissed the application for grant of injunction.