SHYAMSHARAN DUBEY Vs. ADDITIONAL DISTRICT JUDGE, REWA

JUDGEMENT

(1.) THE respondent No. 2 - plaintiff filed · a suit against the petitioner seeking certain reliefs. During pendency of the suit, the plaintiff made an application seeking injunction against the present petitioner that he be restrained from interfering with his possession. The trial Court granted the injunction in his favour; thereafter the appeal filed by the petitioner was again dismissed.

(2.) LEARNED counsel for petitioner is not sure and certain as to whether the appellate order was challenged by the petitioner or not and if was challenged what was the outcome of said proceedings.

(3.) LEARNED counsel for petitioner submits that the findings recorded by the two Courts below are contrary to records and in any case, the Courts below were not justified in directing restoration of possession in favour of the respondent -plaintiff.