SUKHRAJ JATIYA Vs. REWASHANKAR JATIYA

JUDGEMENT

(1.) Appellant-plaintiff has preferred this appeal under Order 43 Rule 1 read with Sec. 104 CPC to challenge order dtd. 11/9/2017 passed by Additional District Judge, Bhinmal, District Jalore.

(2.) By the order impugned, learned Court below has rejected application of the appellant under Order 39 Rule 2A CPC by observing that there is no concrete proof furnished by him to indicate/show that respondents have violated temporary injunction granted by the Court.

(3.) I have heard learned counsel for the parties and perused the impugned order.