- (1.) We have heard learned counsel for the parties and have perused the materials placed on record.
(2.) Instant appeal is preferred against the judgement and order dated 11.7.2014 passed by learned Addl. District Judge, Court No. 9, Moradabad in Origianl Suit No. 724 of 2013, (Mohit Kumar Vs Mitrapal Singh and others) whereby the application for interim injunction (paper No. 6 C) filed by the plaintiff respondent is allowed restraining the defendants appellants not to evict the plaintiffs respondents forcefully or to dispossess the plaintiffs respondents from the property in dispute.
(3.) Brief facts of the case are that the plaintiffs respondents instituted a suit for cancellation of sale deed dated 3.8.2013 as well as for permanent injunction against the defendants appellants along with an application for interim injunction before the court of Civil Judge (S.D.) Moradabad. The said suit was contested by the defendants appellants by filing objection to the application for interim injunction denying the assertions made in the plaint and the court below after hearing the parties have come to the conclusion that prima facie case, balance of inconvenience and irreparable loss lies in favour of the plaintiff respondent and accordingly allowed the interim injunction application by ordering the defendants appellants not to to evict the plaintiffs respondents forcefully or to dispossess the plaintiffs respondents from the property in dispute vide order dated 11.7.2014. It is this order which is subject matter of challenge before this court.;