LAXMI BEHERA Vs. ASHOK KUMAR DAS AND ORS.

JUDGEMENT

(1.) THESE two appeals arise out of a common order dated 17.05.2014 passed by the learned Civil Judge (Senior Division), Bhubaneswar in I.A. No. 92 of 2014 filed by the plaintiff/appellant under Order 39 Rules 1 and 2 read with Section 151, CPC as well as I.A. No. 146 of 2014 filed by defendants 1 and 2 under Order 39 Rule 4, CPC both arising out of CS No. 148 of 2014.

(2.) THE plaintiff/appellant feels aggrieved by the impugned order, wherein I.A. No. 92 of 2014 filed by her under Order 39 Rules, 1 and 2 read with Section 151, CPC. was rejected and I.A. No. 146 of 2014 filed by defendants 1 and 2 under Order 39 Rule 4 CPC was disposed of in terms of I.A. No. 92 of 2014.

(3.) LEARNED Civil Judge (Senior Division), Bhubaneswar considering the emergent nature of relief sought for passed an ad interim order of injunction vide order dated 18.02.2014 and directed both parties to maintain status quo in respect of the suit property.