SAMARENDRA KUMAR BISWAS Vs. GAJENDRA SINGH & ANR

JUDGEMENT

(1.) The instant first miscellaneous appeal is directed against an order dated 28th February, 2017 passed by the learned Judge (Senior Division), 2nd Court at Barasat, North 24-Parganas, in Title Suit No. 131 of 2013 at the instance of the defendant/appellant.

(2.) By the impugned order, both the parties were directed to maintain status quo in respect of nature, character and alienation of the suit property till the disposal of the suit. Such interim order of injunction was passed by the learned Trial Judge in a suit for specific performance of contract executed by the parties in the form of memorandum of understanding on 20th January, 2013. The legality and propriety of the said order is under challenge in this appeal at the instance of the defendant/appellant.

(3.) Let us now consider the merit of the instant appeal in the facts of the present case.