GOVINDI BAI Vs. LAKSHMI CHAND

JUDGEMENT

(1.) THIS revision has been filed by Mst. Govindi against whom a suit was filed by the opposite party Lakshmi Chand for permanent injunction. The plaintiff Lakshmi Chand filed an application for temporary injunction pending the suit. The injunction was refused by the first Court, but on appeal the learned District Judge, Jaipur City has reversed the order of the first Court and has granted a temporary injunction. The defendant Mst. Govindi has come in revision to this Court.

(2.) I have heard the learned counsel for the applicant. The opposite party has not appeared. It was argued by the learned counsel for the applicant that the learned District Judge without coming to a finding that there was 'prima facie' case for the plaintiff was not justified in granting temporary injunction.