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Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): Surinder Singh Nijjar, M. Y. Eqbal , JJ

Specific Relief Act (47 of 1963) , S.38— Suit for permanent injunction against dispossession - Plaintiff claiming to be in possession of property in part performance of agreement to sell - And claiming to have inducted tenant - Fact that tenant was in possession of suit property undisputed - Interim injunction granted against defendant - Reversal of on ground that plaintiff having filed suit for injunction without reserving right to sue for relief of specific performance plaintiff is not entitled to injunction - Improper. 2006 (5) Kant LJ 510, Reversed. Civil P.C. (5 of 1908) , O.39 R.1, O.2 R.2— (Para 6 7)