SAGAR CHAND NAYYAR Vs. MANUJ NAYYAR

JUDGEMENT

(1.) This appeal is directed against the order dated 23rd November, 2012, passed by the learned Single Judge in a Miscellaneous Application being OMP No. 423 of 2011, in Civil Suit No. 82 of 2011, titled Manuj Nayyar and others versus Sagar Chand Nayyar and others, whereby and whereunder, application for the grant of interim injunction was allowed, for short impugned order.

(2.) Flashback of the case is; that the plaintiffs/respondents filed civil suit for grant of decree of partition, declaration, permanent injunction and rendition of accounts etc., on the grounds taken in the memo of plaint. Alongwith the suit, plaintiffs/respondents moved application in terms of Order 39 Rules 1 and 2 of the Code of Civil Procedure, for short the Code for the grant of ad-interim relief, came up for consideration alongwith civil suit on 11.11.2011, and vide order dated 11.11.2011, the learned Single Judge directed the parties to maintain status quo qua nature, possession and title of the disputed property, till further orders.

(3.) Defendants/appellants appeared and resisted the suit by filing written statements.