NIRANJAN SINGH Vs. ANITA DEVI

JUDGEMENT

(1.) Appellant by way of present appeal has assailed order dtd. 21/2/2025 passed by Additional District Judge-I, Una, in Civil Miscellaneous application No. 613 of 2024, titled as Anita Devi vs. Poonam Rani Rana and others, whereby application filed by Anita Devi (respondent No. 1 herein) under Order 39 Rule 1 and 2 of the Code of Civil Procedure has been allowed and defendants i.e. Poonam Rani Rana (respondent No. 2 herein) and Niranjan Singh (appellant herein) have been directed to maintain status quo with respect to the suit land as existing on date of passing of order with further direction not to alienate and/or create any encumbrance thereover till pendency of suit.

(2.) Parties herein shall be referred to as per their original status in the Civil suit i.e. plaintiff Anita Devi (respondent No. 1 herein) and defendant No.1 Poonam Rani Rana (respondent No. 2 herein), Niranjan Singh-defendant No. 2 (appellant herein).

(3.) Defendant No. 2 Niranjan Singh and defendant No. 1 Poonam Rani Rana entered into an agreement to sell dtd. 19/8/2024, whereby defendant No. 1 Poonam Rani Rana had agreed to sell the suit land to defendant No. 2 Niranjan Singh for a sale consideration of Rs.96,00,000.00