KAMAL SINGH Vs. LAKH SINGH

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-plaintiff assailing the order dtd. 6/3/2026 passed by the Additional District Judge, Chohtan, District Barmer in Civil Misc. Case No. 01/2026 (Kamal Singh vs. Lakh Singh & Ors.), whereby the prayer for grant of ad-interim temporary injunction has been rejected.

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the appellant submits that the trial court has failed to appreciate that a prima facie case exists in favour of the appellant, as the disputed property is part of ancestral land partitioned between real brothers and is adjoining the appellants land, giving rise to a triable issue warranting interim protection.