VINAY CHHABRA Vs. VERA RUTH REGO GONSALVES

JUDGEMENT

(1.) THE Appellants impugn order dated 19.12.2014 whereby the learned Single Judge has been pleased to hold the Appellants guilty of disobeying/committing breach of status quo order dated 11.05.2010.

(2.) THE Respondent (Plaintiff) has filed a Suit for declaration, preemption, permanent injunction, partition and possession claiming amongst other reliefs a decree of declaration that she is the co -owner of the suit property to the extent of 1/6th undivided share. The said Suit is still pending.

(3.) BY order dated 11.05.2010, the learned Single Judge, noting the contention of the Respondent that the Defendants were contemplating to sell the suit property, directed the Defendants to maintain status quo with regard to the title and possession of the suit property.