KUNAN KANWAR Vs. KALENDRA KHAN

JUDGEMENT

(1.) The present writ petition has been preferred against the order dtd. 3/1/2025 passed by the District Judge, Jaisalmer in Civil Misc. Case No.19/2024 whereby the application under Order 39 Rules 1 and 2 read with Sec. 151, CPC as filed on behalf of the plaintiff-respondent No.1 has been partly allowed.

(2.) Vide the order impugned, the learned District Judge directed the parties to maintain status quo regarding the possession and record of the site in question and further, directed the parties not to transfer, mortgage or alienate the property in question.

(3.) Learned counsel for the appellant submits that it was proved on record that the appellant-defendant No.2 was in possession of the property in question; despite the same, the learned Trial Court recorded a finding in favour of the plaintiff of he being in possession of the property.