Allahabad High Court
Natthu Lal vs Ciivil Judge J.D. Aonla And Others on 13 July, 2010
Author: Krishna Murari
Bench: Krishna Murari
Court No. - 4 Case :- WRIT - C No. - 38142 of 2010 Petitioner :- Natthu Lal Respondent :- Ciivil Judge J.D. Aonla And Others Petitioner Counsel :- V.S. Shukla Hon'ble Krishna Murari,J.
Case callled out in the revised list. None appears on behalf of the petitioner to press this petition. However, I have perused the record.
Suit was filed filed by the plaintiffpetitioner seeking a decree of permanent injunction to restrain the defendantrespondents from interfering in his peaceful possession over the suit property. An application for temporary injunction was also moved. Both the courts have rejected the application for temporary injunction on the finding that it was the defendantrespondents who are in possession over the suit property on the basis of the registered sale deed dated 1.2.2007 executed in their favour and the plaintiffpetitioner being not in possession over the suit property was not entitled for grant of any temporary injunction. From a perusal of the two judgements, it appears that findings of fact have been recorded by the two courts below on the basis of the evidence brought on record.
In view of above, impugned orders do not call for any interference by this Court.
The petition stands dismissed.
Order Date :- 13.7.2010 nd