SK NAWKAT ALI Vs. NIRUP PARUI & ORS

JUDGEMENT

(1.) This first miscellaneous appeal is directed against an order being No. 10 dated 3rd April, 2018 passed by the learned Civil Judge (Senior Division), Haldia, Purba Mednipur in Title Suit No. 144 of 2017 at the instance of the defendant/appellant.

(2.) Let us now consider as to whether the appeal deserves any merit for admission under the provision of Order XLI Rule 11 of the Code of Civil Procedure in the facts of the instant case.

(3.) By the impugned order, the plaintiffs' prayer for injunction was allowed by the learned Trial Judge. Both the parties were directed to maintain status quo in respect of the nature, character and possession over the "Kha" schedule property till the disposal of the suit. Such interim order of status quo was passed in a partition suit filed by the plaintiffs/respondents.