SK RABIUL ALAM Vs. DINESH KUMAR GOYAL

JUDGEMENT

(1.) This is an appeal against judgment and order dated March 7, 2014 passed by the learned Civil Judge (Senior Division), Fourth Court at Alipore, District South 24 Parganas, in Title Suit No. 13657 of 2013.

(2.) The learned Civil Judge, by the order impugned, allowed the application for temporary injunction and restrained the defendant no. 2 from transferring or alienating the property-insuit to any third party till the disposal of the suit.

(3.) The defendant no. 2 is the appellant before this Court. The appeal arises out of a suit for declaration, for cancellation of a deed executed by the defendant no. 1, who has been the power of attorney of the plaintiff, in favour of the defendant no. 2.