DULI CHAND Vs. PHOOL SINGH

JUDGEMENT

(1.) Aggrieved by the order dated 16.7.2014 passed by the Addl District Judge No.1, Alwar, whereby the learned Judge has granted a temporary injunction in favour of the petitioner, but has imposed a condition that the petitioner must deposit Rs. 3 lakhs with the court within a period of ten days, the petitioner has approached this Court.

(2.) Mr. Ashok Yadav, the learned counsel for the petitioner, has raised two contentions before this Court: firstly, the learned Judge was not justified in imposing the condition for depositing Rs. 3 lakhs; secondly time frame of ten days, given by the learned Judge is too short for the petitioner to collect the said amount and to deposit the same with the court.

(3.) Heard the learned counsel for the petitioner and perused the impugned order.