ORIENTAL INSURANCE COMPANY LTD Vs. SABITRI DEVI AGARWAL

JUDGEMENT

(1.) This revision is directed against the order, dated 13.11.2002, passed by learned Additional District Judge, (Adhoc) No. 2 Kamrup, Guwahati, in Misc. Appeal No. 9 of 2001, allowing the appeal and granting injunction by setting aside the order, dated 19.03.2001, passed by the learned Civil Judge (Sr, Divn.) No. 3, Guwahati, in Misc. Case No. 52 of 1999, arising out of Title Suit No. 153/99, whereby the learned Trial Court had declined to make absolute the order of temporary injunction earlier granted in favour of the plaintiffs-opposite party.

(2.) In a narrow compass, the material facts and various stages, which have led to the present revision, may be set out as follows:-

(3.) Upon hearing learned counsel for the parties, learned trial Court passed the order, dated 19.03.2001, aforementioned vacating the ad-interim temporary injunction and rejected the prayer for granting injunction. The learned appellate Court, as indicated hereinabove, set aside the order, dated 19.03.2001, aforementioned and made absolute the ad-interim order of injunction. Feeling aggrieved, the defendants have approached this Court in revision.