DEODATTA Vs. UJWALA

JUDGEMENT

(1.) Heard.

(2.) ADMIT.

(3.) Present appeal is preferred by the appellants under Order XLIII Rule 1(r) of the Code of Civil Procedure, 1908 (hereinafter referred to as 'the Code ' for short) against the order dtd. 7/12/2022 passed by the 13th Civil Judge, Senior Division, Nagpur in Special Civil Suit No.290 of 2015 by which the application filed by the respondent No.1 under Order XXXIX Rule 1 and 2 of the Code along with Order XXXVIII Rule 1 and 5 of the Code and Sec. 151 of the Code. By the said order the appellants are restrained from alienating or creating any third party interest in the suit property and from changing the nature of suit property by way of construction till final disposal of the suit.