RAM SURAT RAM (MAURYA),J. - (1.) Heard Sri Sumit Daga for the petitioner and Sri Bhupendra Kumar Tripathi for respondents - 2 and 3.
(2.) This petition has been field against the order of Civil Judge, (Junior Division) dated 25.2.2016 by which the interim injunction application has been rejected and the order of District Judge dated 5.3.2016 dismissing the appeal filed against the aforesaid order.
(3.) Admittedly the land in dispute belongs to one Ghure. The petitioner derives her title over the land in dispute on the basis of sale deed dated 28.11.2013 allegedly executed by Ram Khiladi, respondent -1 who derives his tile on the basis of Will dated 28.10.1987 allegedly executed by Ghure in his favour. On the other hand respondents - 2 and 3 derive their title on the basis of sale deed dated 3.5.2014 executed by Munna Lal in their favour. Munna Lal is claiming to be son of Ghure.;