VIOLET NILESH CHRISTIAN Vs. KAMLESHBHAI RAMESHBHAI CHRISTIAN

JUDGEMENT

(1.) This is an Appeal from Order of notice of motion along with the application for injunction in Civil Suit No.1272 of 2017, wherein the appellant - original defendant No.3 was directed to maintain the status quo in respect of the suit property, by way of partly allowing the application.

(2.) The present appellant is original defendant No.3 of the suit. The plaintiffs filed the Civil Suit No.1272 of 2017 against the defendants for partition and other consequential reliefs claiming their share in the property. The original defendant Nos. 1/1, 1/2 and 2 resisted the suit, as during the pendency of the suit, the property was sold to the defendant No.3. The defendant No.3 was joined in the suit and thereafter after hearing the parties, the impugned order below Exh.82 and Exh. 83 was passed by the learned Judge, City Civil Court, Ahmedabad, which is under challenge.

(3.) Heard learned advocate Mr. M. J. Parikh for the appellant and learned advocate Mr. P. K. Pancholi for respondent Nos. 1, 2 and 3.