Yatindra Singh, J. - (1.) This appeal revolves around grant of an interim injunction by the civil court against action taken by a bank under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (the Act). THE FACTS
(2.) The admitted pedigree of the plaintiff respondents (PR) and defendant respondents (DR) is as follows :
(3.) Smt. Gun Mala Devi Geonka (PR-1), alongwith her four daughter-in-laws namely Madhu Geonka w/o Kamal Kumar Geonka (DR-6), Asha Geonka (DR-5), Shobha Goenka (PR-2) and Lalita Geonka (PR-3) are co-owners (referred to as the Co-owners) of the property in dispute, which is situate at village Sheopurva, pargana Nadesar, Varanasi. They jointly purchased the property by means of seven sale deeds executed by different vendors but in every sale deed, all of them are co-vendees: it is jointly owned by them. The property of these seven sale deeds is adjacent to each other so as to form one piece of land.;