VISHWANATH PRASAD Vs. VINAY KUMAR SINHA

JUDGEMENT

(1.) Partition Suit No. 353 of 1994 the plaintiffs filed a petition for interim injunction to restrain the defendants first and second parties from alienating and/or making new constructions over Schedule I property.

(2.) By the impugned order dated 29.3.1996 the prayer was allowed and the defendants first and second parties were restrained either from alienating or making new constructions or demolishing existing structures over Schedule I property, during pendency of the suit.

(3.) The defendants second party have preferred this appeal against the said order, under Order XLIII Rule 1(r) of the Code of Civil Procedure.