KRUSHNA NAYAK Vs. PANCHAMI BEHERA

JUDGEMENT

(1.) HEARD .

(2.) THIS Civil Revision stand disposed of at the stage of admission on consent of parties after hearing argument from both the sides.

(3.) LEARNED counsel for the defendants/ petitioners argues that in the absence of any illegality in the order of the Civil Judge the Addl. Dist. Judge should not have interfered with that order. He further argues that at the best the appellate Court should have passed an order of status quo because position on record indicates that petitioners are in possession of the property. Learned counsel for the opposite party advances argument supporting to the impugned judgment of the learned Addl. Dist. Judge.