HARI SHANKAR Vs. SATYA PRAKASH

JUDGEMENT

(1.) This is a Civil Misc. Appeal against the order of the District Judge, Jaipur City, dated 29-4-78, in an application for temporary injunction in a Civil Suit.

(2.) It is common ground between the parties that this is a Civil Suit u/s. 9 of the Specific Relief Act based on the allegation of unlawful dispossession within six months from the filing of the suit.

(3.) The property in dispute was of Kalyan Bux. Plaintiff (1) Krishna Devi is the daughter of Kalyan Bux and Satya Prakash is alleged to be the adopted son of Kalyan Bux. Satya Prakash is the real son of Krishna Devi.