BRIJ MOHAN SINGH Vs. KRISHNA SHAHI

JUDGEMENT

(1.) HEARD learned counsel for the appellant and learned counsel for the respondents at length.

(2.) THIS Misc. Appeal is directed against order dated 07.09.2001, by which the learned Subordinate Judge, Patnacity, rejected the petition of the plaintiff -appellant filed in Title Suit No. 15 of 1999 for grant of injunction restraining the defendant -respondents from alienating the suit properties.

(3.) THERE are two sets of properties involved in the instant suit, detailed in Schedule -II and Schedule -III of the plaint, out of which Schedule -II properties are house with land situated in Gulzarbagh within the town of Patna, whereas, Schedule -III properties are agricultural lands situated in village Gabhirar within the district of Siwan.