SONI DEVI Vs. CHATARA RAM & ORS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition has been filed by the petitioner - defendant No. 1, Smt. Soni Devi, who is now represented by her legal representatives, assailing the order dated 6.10.2009 under Order 39 Rules 1 and 2 C.P.C., passed by the learned Civil Judge (Jr. Division) Jalore in Civil Misc. Case No. 61 of 2009, Chatra Ram v. Soni Devi, whereby the learned Court below while exercising powers under Section 151 C.P.C., directed the parties to maintain status quo as there was a dispute with regard to correctness of the "Patta" issued in favour of petitioner - defendant.

(3.) Mr. Amit Mehta, learned counsel for the petitioner- defendant, LR's of Soni Devi, submitted that in fact while dismissing the temporary injunction application, still in the purported exercise of powers under Section 151 C.P.C., the learned trial Court has granted status quo which it could not do.