SUBHALAXMI PANIGRAHI Vs. RABINARYAN MISHRA AND ORS.

JUDGEMENT

(1.) This appeal has been filed against an order passed by the learned Civil Judge (Sr.Divn.), Bhubaneswar in I.A. No. 802/2012, arising out of C.S. No. 1416/2012 in the matter of an application under Order 39, Rules 1 and 2 read with Sec. 151 of the Code of Civil Procedure. By the said order, the learned Civil Judge (Sr.Divn.), Bhubaneswar has directed the parties to maintain status quo over the suit property during pendency of the suit.

(2.) Facts necessary for the purpose are as under : ...[VERNACULAR TEXT OMITTED]...

(3.) The plaintiff is one of the sons of one of the daughters of the Brajamohan and Padmabati. He has filed the suit against defendant no.1 and her three sons and daughter with the following prayers: