GHANSHYAM MEENA Vs. CHAMPA DEVI

JUDGEMENT

(1.) - The present miscellaneous appeal has been preferred against the impugned order dtd. 3/11/2023 passed by the Additional District Judge No.3, Udaipur in Civil Misc. Case No. 84/2022 (CIS No. 84/2022), whereby an application under Order 39 Rules 1 and 2 read with Sec. 151 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'the TI Application') as preferred by plaintiff-appellant Ghanshyam Meena has been partly allowed. Vide the order impugned, defendant-respondent No.7 Grace Colonizers Pvt. Ltd. has been restrained from alienating (selling) the property in question with effect from the date of the order i.e. 3/11/2023.

(2.) In the present appeal, appearance in caveat for respondent No.7 has been given by counsel Mr. J.M. Choudhary.

(3.) Before taking note of the arguments as raised by both the counsels on merits of the case, a brief of the facts is essential :