SUMAN CHOUKSEY Vs. DINESH KUMAR

JUDGEMENT

(1.) This miscellaneous appeal under Order 43 rule 1(r) CPC is directed against the order dated 19/11/2019 passed in civil suit No.3A/2018 by Eighth Additional District Judge, Ujjain allowing application under Order 39 rule 1 and 2 CPC granting temporary injunction in favour of the plaintiffs.

(2.) Pleadings in the plaint for the purpose of this appeal in nutshell are as follows:

(3.) Defendants filed written statement and in reply denied plaint allegations with the submission that defendant No.3 has executed both the sale deeds in favour of defendant No.1 under the valid and registered power of attorneys executed by plaintiffs in favour of defendant No.3. The sale consideration amount was paid and possession of the suit land was delivered. As such, the said facts all along been in the knowledge of the plaintiffs.