PREMCHAND Vs. MOHD MAQBOOL

JUDGEMENT

(1.) THIS revision is filed by the petitioner-defendant no. 1 challenging the orders passed in favour of the respondent No. 1 granting his application for temporary injunction.

(2.) THE respondent No. 1 filed a suit for declaration that the decision given by the Additional Rent Controller, Jalna, and confirmed by the district Judge, Jalna, in Rent Appeal No. 16 of 1981 is not binding on the petitioner. He also claimed perpetual injunction restraining defendant No. 1 from enforcing the same by way of execution.

(3.) IN the suit he applied for temporary injunction which is granted by both the Courts. The petitioner challenges the decisions passed in favour of respondent No. 1 granting his application for temporary injunction.