HUKAM SINGH Vs. KHUBDAN

JUDGEMENT

(1.) Appellant-plaintiff has preferred this appeal under Order 43 Rule 1 (r) read with Section 104 CPC to challenge order dated 11.07.2018 passed by Additional District and Sessions Judge No.2, Barmer (for short, 'learned trial Court'). By the order impugned, learned trial Court has dismissed application of the appellant- plaintiff under Order 39 Rule 1 and 2 CPC for grant of temporary injunction in a suit for specific performance of contract.

(2.) I have heard learned counsel for the respondents and perused the impugned order and other materials available on record.

(3.) Upon perusal of the impugned order, it is crystal clear that learned trial Court has made sincere endeavour to examine prima facie case in favour of appellant and ultimately recorded a negative finding. Likewise, learned trial Court has also recorded finding on two other necessary ingredients for grant of injunction against the appellant.