RATNAMALA RAJE @ CHHOTE LAL Vs. BHURE

JUDGEMENT

(1.) The present civil revision filed under Section 115 of the Code of Civil Procedure assails the order passed in Misc. Appeal No.2/09 filed under Order 43 Rule 1(r) of C.P.C., by the petitioner herein against the order dated 20/12/2008 of the trial court passed in MJC No. 12/03 declining to accept the application of the petitioner filed under Order 39 Rule 1(A) of C.P.C. for taking action against breach of temporary injunction order dated 7/5/2003.

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) The respondents/plaintiffs preferred civil suit for declaratory decree of ownership and permanent injunction in regard to a piece of land. While entertaining the suit, the trial court by interlocutory order dated 7/5/2003 directed the rival parties to maintain status quo, without specifying that in what respect and to what extent the status quo is to be maintained.