CHANDRAPAL GURUWANI S/O LATE MOHANLAL, AGED ABOUT 47 YEARS R/O TIRTHANI GALI, SARKANDA, DISTT. BILASPUR (CHHATTISGARH) Vs. SARASWATI BAI GURUWANI W/O LATE MOHANLAL GURUWANI, AGED ABOUT 75 YEARS

JUDGEMENT

(1.) Heard.

(2.) All the three writ petitions under Art. 227 of the Constitution of India have arisen out of the common appellate order passed by the Appellate Court, setting aside the temporary injunction granted in favour of the petitioner by the trial Court.

(3.) Shorn of unnecessary details, the brief facts, necessary for disposal of these writ petitions, are that the subject property was purchased by respondent/defendant No.1 -Saraswati Bai on 15.06.1970 from one Raghunandan.