LRS. OF BHAGWANTI Vs. NAND LAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The appellants/plaintiffs are aggrieved against the impugned order dated 18.8.2008 passed by the Additional District Judge No.2, Sri Ganganagar in Civil Misc. Case No.42/2006 by which the trial court rejected the appellants' application for grant of temporary injunction in a suit for specific performance of contract.

(3.) As per the facts stated by learned counsel for the appellants, the appellants entered into an agreement for purchase of land measuring 7 bighas 4 biswas vide agreement dated 30.4.2002 from respondent no.1 Nandlal. Out of this land, 5 bighas 4 biswas land was in fact S.B. Civil Misc. Appeal No.1248/2008 Lrs. of Bhagwanti. v. Nand Lal and Anr. sold to the appellants by registered sale deed dated 5.12.2002. Two bighas land remained with the seller Nandlal. Out of this land, 12 biswas land was acquired by the State Government. Remaining 1 bigha 4 biswas land remained with respondent Nandlal. Out of this land, 1 bigha land was sold to the respondent no.2 by registered sale deed dated 6.6.2006. According to learned counsel for the appellants, again 1 bigha land was sold to Anil Kumar and Krishna Kumar who are respondents no.3 and 4.