VIPIN KUMAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) CHALLENGE herein is to the order passed by learned Additional District Judge (I), Kangra at Dharamshala, in Civil Misc. Appeal No. 9 -D/2011, dismissing thereby the appeal preferred against the order dated 18.7.2011, passed by learned Civil Judge (Junior Division) -I, Dharamshala, in an application under Order 39 Rules 1 and 2 CPC registered as CMA (Civil Suit No. 112 of 2011) No. 156 of 2011

(2.) BOTH the Courts below have declined the relief of temporary injunction sought to be granted by the petitioner -plaintiff.

(3.) THE stand of the respondent -bank to the contrary is that consequent upon the service of notice on the loanee, i.e. Shri Ghungar, the possession of the property in dispute stands taken over. Annexure R -1 to the reply has been pressed into service in this regard.