BHADRABEN VINODRAY MODI Vs. NARENDRA MAGANLAL SHAH

JUDGEMENT

(1.) THE appellants ori. plaintiffs have filed this Appeal From Order under Section-104 read with Order-43 Rule-1 (r) of Civil Procedure Code challenging the judgment and order dated 20. 10. 2008 rendered by the 8th Additional Senior Civil Judge, Rajkot below an application Ex. 5 in Special Civil Suit No. 117 of 2007, whereby the injunction application was rejected.

(2.) THE Civil Application No. 1033 of 2009 is filed for production of additional evidence and Civil Application No. 1034 of 2009 is filed for stay against the operation, implementation and execution of the judgment and order dated 20. 10. 2008 rendered by the learned trial Judge below an application Ex. 5 in Special Civil Suit No. 117 of 2007 during the pendency and final disposal of this Appeal From Order.

(3.) THIS Court has admitted the Appeal From Order on 16. 2. 2009 and detailed order was passed on the same day directing the party to maintain status-quo as on that day and it was made clear that the order of status-quo shall not be interpreted by the appellants-ori. Plaintiffs that they were in possession of any parcel of land or anybody shall interfere with the present condition of land and from that date onward there shall be no further alienation of the title of the land in question.