R.S. Chauhan, J. - (1.) THE petitioners are aggrieved by the judgment dated 4.4.2014, passed by the Additional District Judge, No. 2, Bundi, whereby the learned Judge has allowed the appeal filed by the respondents and quashed and set aside the order dated 19.3.2013 passed by the Civil Judge (JD), Talera, wherein the learned Judge had granted temporary injunction in favour of the petitioners.
(2.) THE brief facts of the case are that the petitioners have filed a suit for permanent injunction against Rajasthan State Roadways Transport Corporation inter alia on the ground that the petitioners are residents of Talera. According to them, the buses of RSRTC used to ply on the main road of Talera, which passed by the main bazar, the courts and before important institutions. However, suddenly, RSRTC has not only closed his ticket window established on main road, but has also shifted the plying of the buses to the new Ring Road. Since the buses have stopped plying on the main road, it has caused inconvenience to the old, the students and the women. Therefore, the suit for permanent injunction along with an application for temporary injunction was filed. By order dated 19.3.2013, the learned trial court allowed the application of temporary injunction. However, as the respondent No. 1, RSRTC was aggrieved by the said order, it filed an appeal before the learned Judge. By order dated 4.4.2014, the learned Judge set aside the order dated 19.3.2013 and allowed the appeal filed by the respondent. Hence, the present petition before this Court. Mr. Deepak Pareek, the learned counsel for the petitioner has vehemently contended that the learned Judge has overlooked the fact that if the buses would ply through the main road, through a heavily populated area, it would be convenient for the old, the students and the women. According to the learned counsel, many students travel between two major towns of Kota and Bundi. Thus, by shifting the buses away from the main town and taking the buses to the outer part of the city, much inconvenience is being caused to a large section of population. Secondly, if the RSRTC would continue to ply its buses on its old route, it would earn a larger revenue. Thus, the plying of buses on the main road is win -win situation both for the commuters as well as for the Corporation. Therefore, the learned Judge was not justified in setting aside the order dated 19.3.2013.
(3.) HEARD the learned counsel for the petitioners and perused the impugned order.;