MOHAMMAD AKHTAR Vs. ARUN KUMAR TIWARY

JUDGEMENT

(1.) Heard Mr. P.K. Prasad, learned Senior Counsel appearing for the appellants and Mr. V. Shivnath, learned Senior Counsel appearing for the respondents on the point of injunction.

(2.) In this Interlocutory Application under Order 39 Rule 1(2) read with Section 151 C.P.C., the Plaintiffs/Appellants have made a prayer to restrain the Defendants/Respondents from creating third party rights and restraining them from making alienation of the suit property.

(3.) The Plaintiffs/Appellants filed Title Suit No. 269 of 2008 against the Defendants for declaration of their right, title and interest over the Suit property which, according to the Plaintiffs, was purchased by them through a registered Deed dated 20.12.2007.