ANIL KUMAR,J. - (1.) Heard Sri Vijay Kumar Mishra, learned counsel for the petitioner and perused the record.
(2.) By means of present writ petition, petitioner has challenged the order dated 8.11.2016 passed by opposite party no.1 / IInd Additional District Judge, Sultanpur in Misc Civil Appeal no.15/2012 as well as the order dated 7.1.2012 passed by opposite party no.2/ IV A.M. Court no.29, Sultanpur in Civil Suit no. 51 of 2001 thereby granting injunction in favour of plaintiffs/ respondents.
(3.) Facts, in brief, of the present case are to the effect that plaintiff/ respondent filed a Regular Suit no.51 of 2001 (Shanti v. Jagdamba) in the court of IVth A.M. Court no.29, Sultanpur / opposite party no.2. In the said matter, plaintiffs/ respondents moved an application for grant of interim injunction under Order 39, Rule 1 and 2 CPC. Opposite party no.2 by means of order dated 7.1.2012 granted interim injunction in favour of plaintiffs/ respondents on the ground that they had proved their case and the prima facie case, balance of convenience and irreparable injury are in their favour because they had purchased the land in dispute by way of sale-deed and they are in possession over the same, so taking into consideration the said fact as well as the Commissioner's report, an interim injunction has been granted in favouor of plaintiffs/ respondents.;