S.K. KHALIQUZZAMAN Vs. ZEENAT KAUSER

JUDGEMENT

(1.) This writ petition is under Article 227 of the Constitution of India, whereby and whereunder the order dated 10.06.2016 passed in a petition filed under Order 39 Rule 1 and 2 read with Section 151 of the C.P.C. by which the prayer for interim injunction, has been rejected which has been affirmed by the appellate court in an order passed on 05.12.2016 in Civil Misc. Appeal No. 02 of 2016 while dealing with the petition filed under Order 43 Rule 1(r) of the C.P.C.

(2.) The brief facts of the case of the petitioner as per the pleading made in this writ petition is that the petitioner/plaintiff had filed a title suit being Title Suit No. 138 of 2015 in the Court of Civil Judge (Junior Division-I) having its jurisdiction at Jamshedpur for permanent injunction.

(3.) The subject matter of the suit property is land measuring 3 kathas situated in Mouza Pardih P.S. Mango Thana No. 1641, Ward No. 8, M.N.A.C. recorded under Khata No. 187, Plot No. 803, has been purchased.