Sunita Agarwal, J. - (1.)Sri Ramesh Chand Tiwari learned counsel has filed his Vakalatnama on behalf of respondent no.2.
(2.)Heard learned counsel for the parties and perused the record.
(3.)The present petition is directed against the order dated 107.2018 passed by the lower Appellate Court i.e. the Court of Additional District Judge Court no.5, Jaunpur in Civil Appeal No.7 of 2016 (Vidya Devi & others Vs. Shiv Kumar & others). By means of the order impugned the application 56-Ga filed by the appellant under Section 151 of Code of Civil Procedure has been rejected on the ground that the claim of the petitioner for restoration of position as on the date of the passing of the temporary injunction order i.e. 01.02016 cannot be adjudicated by invoking inherent power under Section 151 CPC. In the event of allegations of violation of the interim injunction order, it would be appropriate for the appellant to move an application under Order 39 Rule 2-A making specific allegations therein.