ANANT RAO Vs. JHARNA SINGH

JUDGEMENT

(1.) This revisional application arises out of an order dtd. 19/6/2024 passed in Misc Appeal No. 13 of 2023 by which the learned District Judge, Andaman and Nicobar Islands has set aside the order No. 75 dtd. 31/8/2023 passed by the learned Civil Judge (Senior Division), Port Blair in Other Suit No. 101 of 2013 and directed the parties to maintain an order of status quo in respect of nature and character of the suit property mentioned in Other Suit No. 101 of 2013 and Other Suit No. 74 of 2021 as well as Execution Case arising out of Other Suit No. 74 of 2021 till disposal of the Other Suit No. 101 of 2013.

(2.) Before I proceed to decide the correctness and validity of the order impugned, the facts of the case are required to be considered.

(3.) The relevant facts are as follows