ANJAY KUMAR SINGH Vs. MINATI PAUL

JUDGEMENT

(1.) The grievance of the revisionist original defendant who claims to be a sebait and/or a caretaker of a trust property is primarily with regard to an order dated 05.12.2017 passed by the lower appellate court.

(2.) The order came to be passed on an appeal preferred by the original defendant against an order directing the status quo to be maintained in respect of nature, character and possession of the suit property in question. The appeal came to be filed under changed circumstances.

(3.) The changed circumstances are inter alia that during the pendency of the suit, the plaintiff No. 2, 3 and 4 had transferred portions of the said property in favour of two persons. One such person came to be added as the 5th plaintiff. The other purchaser came to be added as the 2nd defendant.