LALITA SHARMA Vs. NAVEEN SHARMA

JUDGEMENT

(1.) The present appeal has been preferred against the order dtd. 3/12/2021 passed by Additional District Judge No.7, Jodhpur Metropolitan in Civil Misc. Case No.23/2021 whereby the application under Order 39 Rules 1 and 2 read with Sec. 151, CPC as preferred by the plaintiffs and the counter temporary injunction application under Order 39 Rules 1 and 2 as preferred by the defendants, both have been allowed.

(2.) Vide the order impugned, the learned Court below while allowing both the application of the plaintiffs as well as the counter application of the defendants, directed them to maintain status quo regarding the property in question till the final disposal of the suit. Further, they have been directed not to make any material alteration in the property in question. However, they have been granted liberty to make the essential repairs etc.

(3.) A bare perusal of the order impugned makes it clear that it was admitted by both the parties before the Court below that both plaintiffs and the defendants were in possession of the property. Further, they being the close relatives and the suit being that for partition of the property, the Court concluded that if during the pendency of the present suit, the property is alienated/transferred or any material alteration is made in the property, the same would affect the rights of both plaintiffs and the defendants.