SAVITRI DEVI Vs. SMT. ANITA SHARMA AND ANR.

JUDGEMENT

(1.) THE trial Court maintained status quo and disposed of the application for issuance of the temporary injunction filed by the plaintiff petitioner. The appellate Court set aside the order and while allowing the appeal preferred by defendant non -petitioners, made certain observations in respect of construction of the disputed property.

(2.) I am of the view, the furnishing of undertaking is necessary by the defendant non -petitioners in view of the observations made by the appellate court in pursuance of ratio of Thomas Ben v. : AIR1962Ker10 . Therefore, I dispose of this revision direction the defendants non -petitioners to file undertaking before the trial Court in accordance with the observation made by the appellate Court within fifteen days from today. The trial Court is misc. expected to adjudicate the suit as expeditiously as possible Costs easy.