HARISH ISHWARBHAI PATEL Vs. JATIN ISHWARBHAI PATEL

JUDGEMENT

(1.) Leave granted.

(2.) With the consent of the learned counsel for the parties, the matter has been heard finally at the stage of admission itself considering the nature of controversy and the stage of the pending suit.

(3.) Plaintiff has filed this appeal assailing the correctness of the order dtd. 30/6/2022 passed by the High Court of Gujarat in R/Appeal From Order No. 70 of 2022, whereby it allowed the appeal and set aside the order dtd. 15/2/2022 passed by the th Additional Senior Civil Judge, Ahmedabad (Rural), Mirzapur in Special Civil Suit No.256 of 2021, whereby it allowed the application (Exh.­5) for temporary injunction and directed the defendants to maintain status quo with respect to the property mentioned in the Will in question till final disposal of the suit and, further that the defendants would furnish the details and account of the movable property of the deceased­Ishwarbhai Madhavbhai Patel from the date of his death within 30 days from the date of the order.