SHAKUR Vs. CHAND KHAN

JUDGEMENT

(1.) The appellants have filed the instant civil misc. appeal aggrieved by the order dtd. 31/1/2014 passed by learned Additional District Judge No.1, Chittorgarh in Civil Misc. Case No. 10/2013 "Shakur and Ors. Vs. Chand Khan", whereby an application preferred by the appellants seeking temporary injunction under sOrder 39 Rule 1 and 2 CPC in Original Suit No. 34/2014, has been dismissed.

(2.) It is to be noticed that the Original Suit No.34/2014 "Shakur and Ors. Vs. Chand Khan" filed by the appellants seeking specific performance of the agreement and permanent injunction, itself has been decided by the learned Additional District Judge No.3, Chittorgarh vide judgment dtd. 31/10/2018, therefore, the present appeal preferred against the order 31/1/2014 dismissing the application under Order 39 Rule 1 and 2 in the said suit, has become infructuous.