AYYUB SALAM Vs. LAXMINARAYAN

JUDGEMENT

(1.) THIS revision petition filed under section 115 of the Code of Civil Procedure is directed against the common order dated 26.8.97 passed by the I Add. Distt. Judge, Mandsaur in Civil Misc. Appeal No. 36/92 preferred by the present non -applicant and Civil Misc. Appeal No. 48/92 preferred by the present applicants.

(2.) BRIEFLY stated, the facts of the case are that the non -applicant filed the civil suit in which order of temporary injunction was passed against the applicants with regard to status quo on the disputed land. The non -applicant filed an application under order 39 Rule 2A of the Code of Civil Procedure complaining of disobedience of the aforesaid temporary injunction. The dispute related to the boundary of two adjacent plots.

(3.) BY order dated 12.9.97, the operation of this order was directed to remain stayed.