AMINA Vs. MOHD SUBHAN

JUDGEMENT

(1.) HEARD Mr. Yousuf. This revision petition is mis -concieved. The order passed by the trial court in rejection of temporary injunction as prayed for, is an order which falls in the appealable orders. As such the revision is misconceived.

(2.) IT may be noted that the pleas raised by Mr. Yousuf that his father has donated him some property and that too verbally without any proof of possession by records, and states that now his father is backing out from the gift and he intends to transfer the property to some other person which is already subject matter of the suit.

(3.) I need not venture to say that in case any transfer is made during the pendency of the suit, that is hit by doctrine of lispendence. Revision is rejected, as no jurisdictional or procedural error has been committed by the trial court.