INDRACHAND GUMANMAL NATA Vs. SAMIR SINGH CHATRASINH VAGHELA

JUDGEMENT

(1.) HEARD appearing on behalf of the appellant and Shri Sunil S. Joshi appearing on behalf of respondent no. 1, who can be said to be the main contesting party.

(2.) THE present Appeal from Order is preferred by the appellant-original plaintiff challenging the order passed by the learned 6th Additional Senior Civil Judge, Ahmedabad below Exh. 5 in Regular Civil Suit No. 35/2006 by which the learned trial Court has dismissed the application, Exh. 5 submitted by the appellant herein.

(3.) THERE is a broad consensus between the learned advocates appearing for the respective parties to the effect that during the pendency of the suit, the parties shall maintain status-quo.