Anil Kumar, J. - (1.) Heard Sri Madhur Kant Srivastava, learned counsel for petitioner, Sri Pankaj Nath, learned State counsel and perused the record.
(2.) Facts in brief as submitted by learned counsel for the petitioner are that the petitioner and his brother have purchased the 3/4th part of the plot No. 3015 measuring 0.057 hectare and 3017 measuring 1.220 hectare and 1/2nd part of the Plot No. 3013 measuring 0.367 hectare and Plot No. 3022 measuring area 0.017 hectare situated at village Oogu, Pargana and Tehsil Safipur, District Unnao by way of registered sale deed dated 07.07.2008 from Smt. Ram Devi alias Rama Devi.
(3.) Learned counsel for petitioner also submits that one Smt. Shanti Devi has purchased 1/2nd portion of Plot No. 3015 and 3017 from other co-owner Diwakar and Pammi. As the said transaction is contrary to law, so the petitioner filed a suit for permanent injunction registered as Regular Suit No. 606 of 2008 in the court of Civil Judge, Unnao in which an application for grant of temporary injunction has been moved granted in favour of the petitioner, challenged by Smt. Shanti Devi by filing an appeal, the appellate authority has set aside the order passed by trial court granting injunction.;