AMRIT KAUR Vs. MOHAN SINGH

JUDGEMENT

(1.) THIS appeal is directed against the order of the trial Court dated June 13, 1983, whereby the application for the grant of the temporary injunction restraining defendant Nos. 1 to 3 from collecting the rent of the share of the plaintiff was declined.

(2.) ADMITTEDLY the plaintiff-appellant has filed the suit for the specific performance of the agreement to sell the suit property. Alongwith the suit, she filed the application for the grant of the temporary injunction restraining the defendants from collecting the rent of the suit property. That application was resisted on behalf of defendants. The trial Court found that the plaintiff was not going to suffer any irreparable loss and that the suit for the recovery of the amount of rent, if any, would be maintainable against the defendants. Consequently, the application for the grant of the temporary injunction was dismissed. Dissatisfied with the same, the plaintiff has filed this suit.

(3.) AFTER hearing the learned counsel for the parties, I do not find any merit in this appeal.