DINESH MEHTA,J. - (1.) The present Misc. Appeal under Order 43, Rule 1(r) of the Code of Civil Procedure has been filed by the appellants-defendants laying challenge to an order dated 01.02.2018 passed by the learned Additional District Judge, Bali, District Pali (hereinafter referred to as the "Trial Court") in Civil Misc. Case No. 59/2011 on an application filed under Order 39, Rule 1 and 2 of the Code of Civil Procedure.
(2.) Succinctly stated the facts of the case are that the plaintiffs (respondents No. 1 to 3 herein) filed a suit for cancellation of the sale deed and permanent injunction. The quashment of the sale affected by the appellants-defendants was sought, as according to the plaintiffs, propositus of the defendants - Ratan Lal had gone in adoption to Narayan Lal, for which his rights in the property of Shri Lachchhi Ram had extinguished.
(3.) Learned Trial Court, after perusal of the record and the documents placed by the plaintiffs, prima facie, found that Ratan Lal had gone in adoption to Narayan Lal and thus allowed the application under Order 39, Rule 1 and 2 of the Code of Civil Procedure granting injunction, as under:-...[VERNACULAR TEXT OMITTED]...;