ARUN BHANSALI,J. - (1.) This appeal is directed against order dated 28.05.2016 passed by District Judge, Sirohi, whereby, the application filed by the respondent-plaintiff under Order 39, Rule 1 and 2 CPC has been allowed and the appellant has been restrained from dealing with the suit property.
(2.) The suit for specific performance was filed by the respondent seeking specific performance of agreement dated 25.02.2014. The appellant filed written statement and alleged that the document in question was forged and fabricated and denied the averments made in the plaint. Along with the suit, an application seeking temporary injunction was filed.
(3.) The trial court after hearing the parties observed that the appellant has failed to prima facie prove that the document in question was forged and came to the conclusion that there was prima facie case in favour of the plaintiff and granted injunction.;