GOMTI DEVI AGRAWAL Vs. VINOD KUMAR AGRAWAL

JUDGEMENT

(1.) Instant writ petition has been filed by the petitioner challenging the impugned ex-parte ad-interim injunction order dtd. 3/12/2019 passed by the Court of Additional District and Sessions Judge, No.09, Jaipur Metropolitan, Jaipur, in Temporary Injunction Application No.85/2019 titling as Vinod Kumar Vs. Smt Gomti Devi Agarwal, whereby defendants-respondents were directed not to sell the property in favour of the third party and not to alter the actual position of the property, in question.

(2.) Facts of the present case in nut-shell are that the respondent-plaintiff instituted a suit for partition and declaration. The learned trial Court had passed impugned ex-parte ad-interim injunction order dtd. 3/12/2019, by which it was directed for all the defendants-respondents, that the property, in question could not be sold out in favour of third party as well as the actual position of the property, in question would not be altered.

(3.) Heard learned counsel appearing for the petitioner and perused the impugned order and the material made available on record.