JALARAM DEVELOPERS Vs. NILABEN MAHENDRAKUMAR VAIDYA

JUDGEMENT

(1.) Since both these Appeals From Order are arising out of the same Civil Suit and since they are heard together, they are being heard and common order is passed whereby Appeal From Order No.335 of 2009 is admitted and Appeal From Order No.336 of 2009 is disposed off.

(2.) With the consent of the parties, both the Appeals from Order are taken up for hearing.

(3.) Appeal from Order No.335 of 2009 is filed by the appellant- original defendant No.4 challenging the order passed by the learned Additional Senior Civil Judge, Vadodara on 18.08.2009 below an application Exhibit 5 in Special Civil Suit No.602 of 2008, whereby the learned Judge partly allowed the application Exhibit 5, and directed the parties to maintain status quo regarding the suit land.