MAHADEV Vs. ARUNA BALASAB BORADE

JUDGEMENT

(1.) In a suit for injunction, the Trial Court granted an order of status-quo.

(2.) However, in an appeal, the Appellate Court has vacated the interim order on the ground that the photographs produced by the defendant reveal that she had already constructed the house and therefore, the direction of the Trial Court to maintain the status-quo would not be proper.

(3.) In my view, since the Appellate Court has found that the defendant had already constructed the building, the reasoning of the Appellate Court in refusing the impugned order of status-quo cannot be found fault with. The Appellate Court after taking note of the fact that the suit was of the year 2017, has directed the Trial Court to dispose of the suit expeditiously.