Ajoy Nath Ray, Jagdish Bhalla, JJ. - (1.) The appeal is taken up and summarily disposed off. It is an appeal from an order passed by an Hon'ble Single Judge on 25th of April, 2005 in aid of an application filed under Article 226 of the Constitution of India by the respondent before us, who is the plaintiff in the Lower Court at Pratapgarh. We hereafter call him simply (plaintiff). The appellant before us is the uncle of the plaintiff. He is Mohd. Raza, who is defendant in the Lower Court's Suit; hereafter we call the 'uncle' simply (defendant).
(2.) By the impugned order dated 25.4.2005, His Lordship has ordered as follows: "The contention is that (the plaintiff) has taken crop of grove of (the defendant) for three years i.e., from 2003-2006 for a sum of Rs. 2 lakhs. In the meanwhile, (the defendant) would not interfere in the right and possession of (the plaintiff) on the grove in question."
(3.) We have inserted the bracketed words for simplicity in the above quoted order, but such insertion does not change the nature or the character of the order appealed from.;