- (1.) Heard learned counsel for the parties.
(2.) With the consent of the parties, the matter has been finally heard.
(3.) The appellant is aggrieved against the rejection of his application under Order XXXIX, Rule 1 & 2 CPC, whereby his prayer to restrain the respondents Pawan Kumar, Mohd. Khijar Khan and Smt. Samim Ara from raising construction on the suit land and to maintain status quo was rejected holding that the plaintiff-appellant had no prima-facie case in his favour.;