SALIM HAZAM Vs. MAINU NISA

JUDGEMENT

(1.) Heard Mr. W. Rahman, learned counsel appearing for the appellant and Mr. Biond Kumar Singh, learned counsel appearing for the respondents in the interlocutory applications (I.A. Nos. 3957/2017 and 3958/2017) alongwith supplementary affidavit filed in I.A. No. 3958/2017.

(2.) In the interlocutory application (I.A. No. 3958/2017) alongwith the supplementary affidavit filed thereto, the prayer has been made on behalf of the appellants to implead the two persons named therein as party respondents in the present appeal on the basis that they have purchased the part of the suit land by sale deed dated 28.03.2006, from the respondents during the pendency of the suit/appeal.

(3.) The interlocutory application (I.A. No. 3957/2017) has been filed praying for grant of temporary injunction restraining the respondents from alienating, encumbering and changing the nature of the suit land and also for not disturbing the peaceful possession of the appellants and to maintain the status quo as existing till final disposal of the present appeal.