Arun Bhansali, J. - (1.) - This writ petition has been filed by the petitioner aggrieved against order dated 19.11.2009 passed by Additional Civil judge (Senior Division) No. 1, Udaipur and order dated 8.3.2016 passed by Additional District Judge No. 2, Udaipur, whereby, application filed by the petitioner under Order 39, Rules 1 and 2 C.P.C. and, appeal arising there from, have been rejected respectively.
(2.) Petitioner filed a suit for cancellation of sale deed executed by his father Duda in favour of the defendants. Along with the suit an application seeking temporary injunction was filed.
(3.) The suit as well as application for temporary injunction was resisted by the defendants.;