ANAND JEEWAN & ORS. Vs. RAJPAL & ORS.

JUDGEMENT

(1.) The epitome of the facts & material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, respondent-plaintiffs Rajpal son of Basanta and others (for brevity "the plaintiffs") have instituted the civil suit (Annexure P1) for a decree of declaration, possession and permanent injunction, along with the application (Annexure P2) for ad interim injunction under Order 39 Rules 1 and 2 read with Sec. 151 CPC, restraining petitioners-defendants Anand Jeewan and others (for short "the defendants") from alienating the suit land, in any manner, during the pendency of the suit.

(2.) Sequelly, the defendants contested the suit and stay application (Annexure P2), filed written statement, stoutly denied all the allegations contained in the plaint and prayed for its dismissal.

(3.) Taking into consideration the entire material on record, the trial Court accepted the injunction application (Annexure P2) filed by the plaintiffs and restrained the defendants from alienating the land in litigation or creating any further charge over it, by means of impugned order dated 7.1.2013 (Annexure P4).