RINTU LAHON Vs. SURENDER PRASAD SHAH

JUDGEMENT

(1.) PJ Saikia, the learned counsel for the petitioner as well as Mr. GP Bhowmick, the learned senior counsel for the respondents.

(2.) By filing this revision application under Article 227 of the Constitution of India, the petitioner has challenged the judgment and order dated 19.09.2016 passed by the learned Civil Judge, Dibrugarh in Misc. Appeal No. 8/2014 by which the order dated 30.08.2014 passed by the learned Munsiff No.1, Dibrugarh in Misc (J) Case No.55/2014 was reversed. The learned Munsiff No.1, Dibrugarh had directed the parties to maintain status quo in respect of the suit land. The appellate court by setting aside the order of status quo, directed the parties not to alienate the suit property so that suit property can be preserved till disposal of the main suit.

(3.) Owing to the nature of the dispute raised in the present revision, I do not like to burden this judgment with the disputed facts of the case as set out in the pleadings of the parties. It would be sufficient to indicate herein that while the plaintiff has claimed right, title and interest over the suit land described in Schedule-B of the plaint, the defendant No.1 has also set up a claim for right, title and interest over the same land, which is being adjudicated in Title Suit No. 49/2014 which is pending for adjudication before the court of learned Munsiff No.1, Dibrugarh.