BHAGABAT PRADHAN Vs. LAXMAN PRADHAN

JUDGEMENT

(1.) HEARD .

(2.) THIS civil revision is directed against the order of injunction granted by the Civil Judge (Jr. Division) Pipili, in Misc. Case No. 68/164 of 2000/99 under Order 39, Rules 1 and 2, C.P.C. arising in Title Suit No. 212 of 1999 and also against the concurrent judgment passed by learned Ad hoc Addl. District Judge (Fast Track Court No. 3), Puri in Misc. Appeal No. 4/61 of 2002/2000.

(3.) DEFENDANTS No.1 to 3, who appeared as the opposite parties in the said proceeding for temporary injunction, inter alia, advanced the plea that they were the tenants in possession of the suit land and subsequently they have purchased the same from defendants 4 and 5, and because of that they are in continuous possession of the suit property. Accordingly they claim that their possession should not be disrupted by grant of temporary injunction in favour of the plaintiffs/petitioners.