DINESH MEPOLA Vs. OTEL PERME

JUDGEMENT

(1.) Heard Mr. L. Bam, learned counsel for the appellant and also heard Mr. V. Jamoh, learned counsel for the respondents.

(2.) This appeal is directed against the interim order, dtd. 12/7/2019, passed by the learned District Judge, Pasighat in PSG IA No. 33/19 directing the Deputy Commissioner, Pasighat to restrain from disbursing the compensation amount relating to the assets and the disputed land and also against the order, dtd. 27/2/2020 passed by the learned Civil Judge (Sr. Division), East Siang District, Pasighat in I.A. No. 01/2020 and I.A. No.33/2020 directing the parties to maintain Status quo .

(3.) The factual background leading to filing of the present appeal is briefly stated as under:-.