SORABJI DERABJI VESUNA Vs. NANJIBHAI JIRABHAI UMARIGAR

JUDGEMENT

(1.) Today, Civil Application is fixed for hearing, but later on it was agreed by both the learned counsel for the parties to dispose of the main Appeal from Order finally. Therefore, this Appeal from Order is decided today.

(2.) The appellants (original defendants) have challenged in this Appeal the impugned order dated 18-5-2001 passed by the Third Joint Civil Judge (S.D.), Surat below Application Ex.5 filed by the respondents (original plaintiffs) in Special Civil Suit No.151/2001, whereby the learned Judge granted Application Ex.5 and directed the parties to maintain status quo granted earlier on 9-4-2001 till the final disposal of the suit.

(3.) Before filing the aforesaid suit, the respondents (original plaintiffs) filed Special Civil Application No.1717/2001 before this Court, praying that the order passed by the Mamlatdar, Choryasi on 30-5-1994 in Case No.1/94 (filed by the present appellant no.1) and the subsequent order passed by the Deputy Collector, Choryasi Prant, Surat on 30-10-1999 dismissing the Revision Petition No.4/94 (filed by the present appellant nos.2 to 8) be declared bad in law and illegal and they may be quashed and set aside.