R. SATYANARAYANAMMA Vs. R. VIJAY LAXMI

JUDGEMENT

(1.) The instant civil revision has been preferred against order dtd. 28/6/2023 passed by the learned District Judge, Andaman and Nicobar Islands at Port Blair in Misc. Appeal No. 03 of 2023.

(2.) The brief fact of the case is that the present respondent has preferred a suit before the learned Civil Judge Senior Division, Port Blair for mutation, partition and declaration of right for recovery of possession of the share of the plaintiff in respect of a landed property being survey No. 3137 measuring an area of 0.0207 hectares situated at South Point Village, under Port Blair Tehsil, South Andaman District.

(3.) The peculiar fact of the case goes to show that the present petitioner no. 1 is the mother of the petitioner nos. 2 to 4 and the respondent. After filing of the suit, the respondent had prayed for an order of injunction before the learned Trial Court which has refused. Against the said order of refusal Misc. Appeal was preferred before the learned District Judge, Port Blair. The learned District Judge after hearing, was pleased to dismiss the application for the injunction filed in the Misc. Appeal by the respondent.