TAJ BIBI Vs. REGISTRAR-CUM-TEHSILDAR AND ORS.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) PLAINTIFF has filed a suit for issuance of mandatory injunction, directing the defendant to keep the suit property intact till it is partitioned. She also filed an application for temporary injunction.

(3.) RESPONDENT -defendant filed an appeal against the order. While dismissing the appeal of the respondent -defendant, Appellate Court observed, while dealing with the submission of the respondent -defendant that he wanted to sell his undivided share, that trial Court's interim order did not restrain him from selling his share. It is by this observation that the present petitioner (the plaintiff) is aggrieved.