JAMATULLAH ALI Vs. ABDUL JABBAR AND 5 ORS

JUDGEMENT

(1.) Heard Mr. H. R. A. Choudhury, learned senior counsel assisted by Mrs. R. Choudhury, learned counsel appearing for the appellant as well as Mr. D. Das, learned senior counsel assisted by Mr. A. N. Ahmed and Mr. S. Khaund, learned counsel appearing for the respondents.

(2.) This appeal under Order XLIII Rule 1 (r) CPC is directed against the order dated 20.07.2018 passed by the learned District Judge, Kamrup, Amingaon in Misc. (J) Case No. 12/2018 in T.S. No. 1/2014 (earlier numbered as T.S. 04/2011), by which ad-interim injunction was granted in favour of the respondents by restraining the proforma respondents No. 5 and 6 from publishing updated voters' list prepared on the basis of scheme of the decree dated 27.06.1924 passed in Title Suit No. 3/1919 and further restraining them from holding any election of the Managing Committee of Hajo Powa Macca Dargah shrine during the pendency of the suit or until further orders.

(3.) The main grievance raised by the respondents in the application for injunction was that in the impugned judgment dated 22.07.1921 passed by the then Court of the Judge, Assam Valley District in Suit No. 3/1919 amongst others, conditions imposed were:-