JAGDISH SINGH Vs. AMBA LAL

JUDGEMENT

(1.) Appellant-defendant has laid this appeal under Order 43, Rule 1 (r) read with Section 104 of the Code of Civil Procedure, 1908 (for short, ' CPC") being aggrieved by the order dated 10th of September, 2014 passed by Additional District Judge, Jaitaran, District Pali (for short, "learned trial Court").

(2.) By the order impugned, learned Court below has directed respondent Nos. 2 to 4 to maintain status quo regarding the land records and further restrained respondent No. 5 from taking any further action in the matter. The complete text of the order reads as under:

(3.) The order impugned, quoted hereinabove, is passed by the learned trial Court on an application under Order 39, Rules 1 & 2, CPC in a suit for specific performance of contract filed by respondent-plaintiff with the relief of perpetual injunction restraining appellant-defendant from alienating the property in question by execution of a registered instrument of transfer.