SUNIL SEN Vs. CHHANDA DUTTA

JUDGEMENT

(1.) The jurisdiction of this Court under Article 227 of the Constitution of India has been invoked impugning order no. 114 dtd. 18/1/2020, passed by learned Civil Judge (Senior Division), 1st Court, Baruipur in Miscellaneous Appeal No. 12 of 2016. 1st Lower Appellate Court directed both the parties to maintain status quo in respect of nature, character and possession of suit property till disposal of the suit, thereby reversing the order no. 46 dtd. 26/4/2016, passed by learned Civil Judge (Junior Division), 2nd Court at Baruipur, South-24-Parganas in Title Suit No. 240 of 2013.