MITTHANLAL Vs. JAGATRAM

JUDGEMENT

(1.) This miscellaneous appeal has been filed by the appellantplaintiff challenging the order dtd. 2/3/2020, whereby the application filed by the appellant under Order 39 Rule 1 and 2 of 60 for grant of temporary injunction has been dismissed.

(2.) Learned counsel for the appellant - Mr.Vimal Choudhary submitted that the Court below has erroneously recorded its finding in respect of prima facie case not to be proved in favour of the appellant.

(3.) Learned counsel for the appellant submitted that agreement to sale was executed by the respondents-defendants, namely, Jagatram and Phoolsingh and only on account of description of the land, as whether the same was an agriculture piece of land or reflecting the residential plots, could not have been resulted into not considering the prima facie case in favour of the appellant.