RAMRIKH Vs. KAMLA DEVI

JUDGEMENT

(1.) The present appeal has been filed against the order dtd. 31/8/2024 passed by the Additional District Judge, Sri Dungargarh, District Bikaner in Civil Misc. Case No.09/2014 whereby the application under Order 39 Rules 1 and 2 read with Sec. 151, CPC as filed on behalf of the plaintiff has been partly allowed.

(2.) Vide the order impugned, the learned Trial Court has directed to maintain status quo regarding the record and possession of the agricultural land in question till the final disposal of the suit in question.

(3.) Learned counsel for the appellant submits that the appellant has no objection so far as the order to maintain status quo regarding the record is concerned. However, he submits that the order to maintain status quo regarding the possession is erroneous as due to the order impugned, the appellant has been deprived of the free user of the property.