CHATURBHUJ MAHADEOJI VERMA Vs. SAU KALAWATI

JUDGEMENT

(1.) RULE is made returnable forthwith. Heard finally with consent of the parties.

(2.) THIS appeal is preferred by the original defendants, feeling aggrieved by the order of the status quo passed by the Civil Judge (Sr.Dn.), Amravati.

(3.) THE learned Judge of the trial court heard the parties and instead of deciding the application (Exh.5) on merits, he merely directed the parties to maintain status quo until the application is decided. Feeling aggrieved by that, this appeal has been preferred.