- (1.) With the consent of the learned counsel for the parties the matter is heard finally at the admission stage.
(2.) The present appeal arises out of the order dated 07.11.2012 passed by the learned Additional District & Sessions Judge No.11 Jaipur Metropolitan, Jaipur (hereinafter as referred to trial court) in misc. application No.57/2012 in civil suit no.170/2012.
(3.) The short facts giving rise to the present appeal are that the appellant-plaintiff has filed the suit against the respondents-defendants seeking permanent injunction in respect of the property in question. During pendency of the suit, the appellant-plaintiff also made an application under Order XXXlX Rule 1 & 2 seeking temporary injunction, which has been dismissed by the trial court vide impugned order.;