HASAN AND ORS Vs. OMPRAKASH AND ANR

JUDGEMENT

(1.) The present appeal has been filed by the appellants-plaintiffs under Order XLIII Rule 1(r) of CPC challenging the order dated 25th May, 2013 passed by the Addl. District Judge NO.1, Alwar (hereinafter referred to as 'the trial court') in the application for temporary injunction NO. 32/13, whereby the said application has been dismissed by the trial court.

(2.) In the instant case, it appears that the appellants-plaintiffs have filed the suit seeking cancellation of the registered sale-deed dated 4.6.90 and for permanent injunction in respect of the land in question. The appellants had also filed an application seeking temporary injunction in respect of the suit land under Order XXXIX Rule 1 and 2 of CPC.

(3.) It has been sought to be submitted by the learned counsel Mr. Mohit Gupta for the appellants that the trial court ought to have granted the injunction in order to avoid further multiplicity of the proceedings. He also submitted that the other proceedings in revenue court in respect of the suit land are also pending and the respondents-defendants are likely to sell out the suit land.