- (1.) This is a defendant's First Appeal from Order directed against one-ex parte adinterim injunction passed by the District Judge, Tehri.
(2.) Counsel for the parties agreed that the appeal can be disposed of at the stage of admission itself. The appeal is being disposed of accordingly.
(3.) The essential facts are that the plaintiff filed suit for possession of a piece of land and sought decree for mesne profits against the defendants. The plaintiff moved an application for temporary injunction with the suit for restraining the defendants from raising the constructions over the land in dispute, during pendency of suit. The court below by the impugned order dated 30th September, 1991 has granted temporary injunction ex parte restraining the defendants from making constructions on the disputed land. This order is under challenge in the present appeal.;