Pratap Krishna Lohra, J. - (1.) THE genesis of these four appeals is two separate suits filed by Satish Kumar Jasuja, one in individual capacity and other jointly with his brother Satpal Jasuja, who is of unsound mind, against Rajan Setia and others as well as Ramprakash Midha and others. In the suit filed by Satish Kumar Jasuja in his individual capacity, he has craved the relief of cancellation of sale deed dated 12.06.2012 executed in favour of Rajan Setia. In the suit jointly filed by Satish Kumar Jasuja and Satpal Jasuja, prayer is made for cancellation Will, allegedly executed by Late Shri Jamnadas Jasuja, in favour of Amit Jasuja, arrangement deed dated 28th July 2000, and sale -deed dated 12th June 2012 executed in favour of Ramprakash Midha. In both the suits, applications for temporary injunction under Order 39 Rule 1 & 2 CPC have been laid seeking relief of restraintment against defendants Rajan Rajan Setia and Ramprakash Midha not to alienate the suit properties and to maintain status quo. At the behest of Vinod Jasuja and Amit Jasuja, separate applications were filed in both the suits under Order 1 Rule 10 CPC for impleadment as party defendants and the applications were allowed by the learned trial Court.
(2.) THE temporary injunction applications were contested by all the defendants in both the suits and on their behalf reply affidavits were submitted. The learned Addl. District Judge No. 2, Sri Ganganagar partly allowed the applications moved for temporary injunction under Order 39 Rule 1 & 2 CPC by the plaintiffs vide orders dated 04.04.2013 directing the purchasers of the property in question not to alienate the same.
(3.) S .B. CMA No. 1204/13 has been filed by Rajan Setia against the order dated 04.04.2013 whereby the temporary injunction application of plaintiff Satish Kumar Jasuja bearing Civil Misc. Case No. 80/12 has been partly allowed. Against the same order, S.B. CMA No. 520/13 has been filed by Satish Kumar Jasuja in his individual capacity. Likewise, against the injunction order dated 04.04.2013 passed on the application for temporary injunction filed by Satish Kumar Jasuja and Satpal Jasuja bearing Civil Misc. Case No. 69/2012, Ramprakash Midha has filed S.B. CMA No. 1204/13. Against the very same order Satish Kumar Jasuja and Satpal Jasuja have also filed S.B. CMA No. 522/13.;