CHANDANI SURAJ SHAH Vs. CHANDANI SURAJ SHAH

JUDGEMENT

(1.) The original plaintiff and the original defendants both have filed Cross Appeal from Orders being Appeal from Order No. 154 of 2017 and Appeal from Order No. 156 of 2017.

(2.) Feeling aggrieved and dissatisfied with the impugned directions issued by the learned Trial Court vide impugned order, the original defendants have preferred the Appeal from Order 154 of 2017, whereby the learned Trial Court has directed the original defendants to deposit Rs.30,00,000.00 in the Trial Court and also the said amount is directed to be invested in the Fixed Deposit Receipts.

(3.) Against that order present Appeal from Order No. 154 of 2017 is filed by the original defendants and against that very order the original plaintiff has also preferred Appeal from Order No. 156 of 2017.