SARDAR SADHU SINGH Vs. MOHAN SINGH

JUDGEMENT

(1.) THIS revision has been filed against the order of the learned Revenue Appellate Authority, Kota, dated 4. 4. 1966, whereby he accepted the appeal of the opposite party and made the temporary injunction issued by the trial court on 13. 10. 65 absolute.

(2.) IT transpires that during the course of a suit for permanent injunction filed by the opposite party an application was filed for temporary injunction which was granted initially on 13. 10. 65, but was subsequently vacated on 22. 12. 65 after hearing the objections.