SATISH CHANDRA Vs. KRISHAN KUMAR

JUDGEMENT

(1.) C. Hari Shankar, J 1. This petition under Article 227 of the Constitution of India assails order dtd. 24/12/2018 passed by the learned Additional District Judge ("the learned ADJ") on an application under Sec. 151 of the Code of Civil Procedure, 1908 (CPC) filed by the respondent, as the plaintiff in CS 639/06 (subsequently renumbered as CS 618788/16).

(2.) Satish Chandra, the petitioner in the present petition, was Defendant 2 in CS 639/06, and the respondent Krishan Kumar was the plaintiff. CS 639/06 was instituted by the respondent against the petitioner and six other defendants seeking partition, rendition of accounts and mandatory injunction in respect of four properties. The suit was accompanied by an application under Order XXXIX Rules 1 and 2 of the CPC, seeking interlocutory injunction. The prayer clause in the plaint reads thus:

(3.) On 26/7/2006, a Coordinate Single Bench of this Court directed the parties in the suit to "maintain status quo in respect of Shop No. 1881, Haveli Jugal Kishore, Chandni Chowk, Delhi." (hereinafter referred to as "1881").