- (1.) This appeal has been filed against the order of the learned District Judge, Bikaner dated 25/03/1992 by which he has dismissed the plaintiff-appellant's application moved under Order 39, Rules 1 and 2 and Section l5l, C.P.C. for ad-interim injunction, seeking stay of the execution of the decree passed in suit No. 95 / 87 against him on 10-9-87.
(2.) On 18/05/1991, the plaintiff-appellant has filed a suit for declaration and redemption against the defendant-respondent in the Court of the District Judge, Bikaner with the averments in short, as follows : He was in need of some money. He approached the defendant to lend it. He told him (plaintiff) that he had to mortgage his house but a sale-deed and a rent-note have to be executed for it in his favour instead of a mortgage-deed. Accordingly, he executed a sale-deed showing sale consideration of Rs. 10,000.00- and rent-note showing monthly rent @ Rs. 150 / -. The defendant also executed a document agreeing to resell the house within a year. Out of the sale consideration of Rs.10, 000.00-, Rupees 5,000 / - only were paid in cash and remaining amount was adjusted towards old debts outstanding against him. All the expenses required in executing the aforesaid two documents were borne by him. Mutation has not been effected in favour of the defendant in the government and municipal records in respect of the suit property. He tendered to the defendant money several times with a request to reconvey his house but the defendant always avoided on one pretext or the other and lastly refused to execute a sale-deed in his favour. On the contrary, he filed a suit for ejectment against him (plaintiff). In his written-statement filed in the ejectment suit, he averred all these facts. The suit was decreed against him on 10-9-87. Execution application has been moved. Along with the plaint, an application for temporary injunction was moved. It was seriously opposed by the defendant-respondent. In his reply, the defendant has averred that it is absolutely incorrect that the plaintiff mortgaged his house, in fact he had sold his house for Rs.10, 000 / - and rent-note was executed by him agreeing to pay rent @ Rs.150.00- per month for the house. Issue of title was framed and it was decided against him. After hearing the learned counsel for the parties, the learned District Judge, Bikaner dismissed the application by his order under challenge.
(3.) It has been contended by the learned counsel for the plaintiff-appellant that the learned District Judge has seriously erred in dismissing the application for temporary injunction and holding that the plaintiff has failed to establish a prima facie case and balance of convenience in his favour. He also contended that the learned District Judge did not take into consideration the following important and material facts and circumstances: (1) The alleged sale consideration was Rs. 10,000 / - and the agreement for resale was also for the same consideration. (2) Stamps for the execution of the sale-deed and agreement for resale were purchased the same day. (3) That the agreed rate of interest was 18% p.a. and rent-note was executed showing monthly rent to be Rs 150 /- per month. (4) Electricity and water connections in respect of the disputed property remained in the name of the plaintiff-appellant. (5) Agreement for re-sale has a reference for the return of the original rukka, sale-deed and patta. (6) All the expenses incurred in executing the alleged sale-deed, rent-note and agreement for re-sale were borne by the plaintiff-appellant. (7) The plaintiff-appellant has spent a huge amount in the suit property and the defendant-respondent never raised any objection. He further contended that all these aforesaid facts and circumstances leave no manner of doubt that the suit property was in fact mortgaged and was not sold. He relied upon Smt. Indra Kaur v. Sheolal Kapoor, AIR 1988 SC 1074. ;