JYOTIKA GOGOI Vs. NUPUR KUMAR GOGOI

JUDGEMENT

(1.) Heard Mr. D. Mozumdar, learned senior counsel assisted by Mr. P. Bora and Mr. J. Kakoti, learned counsel for the applicants in IA(C) No. 1930/16. Also heard Mr. AK Purkayastha, learned Counsel assisted by Mr. N. N Upadhyay, learned counsel appearing for the respondents. For the sake of convenience, the parties are hereinafter referred to as "appellants" and "respondents", as they are arrayed in the connected RFA No. 67/2016.

(2.) I.A.(C) No. 1930/16 is filed by the respondents No.3 and 4 for vacating/ modifying the order dated 05.10.2016 passed by this Court in RFA No. 67/2016. By the aforesaid order dated 5.10.2016, as an interim measure and till the next returnable date, the parties have been directed to maintain status-quo as on the date of the said order. It would be pertinent to mention herein that I.A. (C) No. 1652/2016 has been filed by the appellant under the provisions of Order 39 Rule 1 and Rule 2 of Code of Civil Procedure read with Section 151 of the code. Both the applications are proposed to be disposed of by this common order.

(3.) The appellants, namely, NUPUR KUMAR GOGOI and Dibakar Dutta were the plaintiffs in Title Suit No. 17/2015, which was filed before the learned court of Civil Judge, Lakhimpur, North Lakhimpur. The following prayers were made by the appellants: