AYESHA KHATUN Vs. ABU BAKKAR SIDDIQUE

JUDGEMENT

(1.) Heard Mr. BD Deka, the learned counsel appearing on behalf of the appellants. Mr. AZ Ahmed, the learned counsel appears on behalf of the respondents.

(2.) This is an appeal filed under Order XLIII Rule 1(r) of the Code of Civil Procedure, 1908 (for short, the Code), challenging the order dtd. 29/1/2025 passed by the learned Civil Judge (Senior Division) Bongaigaon in Misc.(J) Case No.82/2024 arising out of Title Suit No.79/2024 by allowing the application under Order XXXIX Rule 1 and 2 of the Code.

(3.) It is seen that vide the impugned order dtd. 29/11/2025, the Court of the learned Civil Judge (Senior Division) Bongaigaon (hereinafter to be referred to as the 'learned Trial Court') directing the appellants herein who are the defendants, their men, agents etc. were directed not to dispossess the plaintiff from the suit land till the disposal of the main suit and further directed both the sides to maintain status-quo in respect to the suit land.