HEERA & ORS Vs. BABU LAL

JUDGEMENT

(1.) Heard learned counsel for the appellants and perused the impugned order dated 20.10.2010 passed by the learned Additional District Judge No.2, Bhilwara.

(2.) Learned trial court while deciding the application filed under Order 39 Rule 1 and 2 CPC passed an order not to alienate the property in question till disposal of the suit, which is filed for specific performance of contract.

(3.) In my opinion, no error has been committed by the learned trial court while passing the impugned order. Therefore, the misc. appeal is hereby dismissed. However, it is expected form the trial court to decide the suit itself within a period of six months.