BISWANATH DEY Vs. SHILA HALDER

JUDGEMENT

(1.) This First Miscellaneous Appeal is directed against an order being no. 27 dated 19th April, 2016 passed by the learned Civil Judge, Senior Division, 1st Court at Hooghly, in Title Suit No. 96 of 2015 at the instance of the defendant nos. 11 to 14.

(2.) By the impugned order, the parties were directed to maintain status -quo in the suit property till the disposal of the suit.

(3.) Let us now consider the legality of the said order in the facts of the instant case.