ARUN BHANSALI,J. - (1.) The amended cause title filed by the appellant in view of the fact that the respondent No. 6-Bank has merged in State Bank of India, is taken on record, the same be placed at appropriate place by the office.
(2.) This appeal is directed against the order dated 20.04.2016 passed by the Add. District Judge, Pali ('the trial court'), whereby the trial court has granted injunction against the appellant from alienating the suit property, however, the application has been rejected against the respondents No. 2 to 6.
(3.) The suit was filed by the respondent No. 1-plaintiff seeking cancellation of sale deed and adoption deed said to have been executed by her in favour of the appellant with the averments that the sale deed was executed without any consideration, the adoption deeds were got executed deceitfully. The appellant remained ex-parte in the suit as well as T.I. application.;