RAJ KUMAR SHAW Vs. RAM PYARI DEVI

JUDGEMENT

(1.) The first miscellaneous appeal is directed against an order being No. 2 dated 1st October, 2015 passed by the Learned Additional District Judge at Sealdah in Revocation Case No. 2 of 2015, at the instance of the applicant/appellant.

(2.) By the impugned order, the appellant's prayer for injunction for restraining the respondent from transferring and/or alienating and/or encumbering the property covered by the Will till the disposal of the revocation proceeding, was rejected by the Learned Probate Court. Hence, the instant appeal was filed.

(3.) The instant appeal was admitted for hearing on 4th December, 2015. After admission of the appeal, an interim order was passed directing the parties to maintain status quo with regard to the property being subject matter of the Will in question for a period of two weeks or until further orders whichever is earlier.