K.C. Agrawal, J. - (1.) This is an appeal under Order 43, Rule l(r) of the Code of Civil Procedure against the judgment and order of the Civil Judge, Oral, dated 12-2-1988, allowing the application for injunction 6-Ga in Suit No. 73 of 1983.
(2.) The facts of the present case are material for disposal of the appeal, hence they are being briefly noted. Suit No. 428 of 1965 was filed by the defendant-applicants against Ram Narain, Opposite Party No. 2, for possession over the house in dispute after terminating his licence. The suit was contested by opposite party No. 2 on the ground that he was not the licence. The Trial Court dismissed the suit on 25-10-1971, but first appeal taken by the defendant-applicants was allowed on 8-9-1972. Against this order, Ram Narain, defendant opposite party No. 2, preferred a second appeal in this Court. The appeal was dismissed on 6-3-1981. Thereafter, the said opposite party filed Special Leave Petition No. 6627 of 1981 in the Supreme Court. The application was rejected on 7-9-1981.
(3.) The defendant-applicants filed execution case No. 19 of 1981 on 29-5-1981, for possession of the house. Opposite Party No. 2 filed an objection under Section 47, Civil Procedure Code. The objection was dismissed on 23-1-1982, against which the said opposite party filed a revision which was also dismissed on 28-9-1983.;