- (1.) Challenge is to the order dated April 7, 2010 passed by the learned Civil Judge (Senior Division), Kandi in Misc. Case No.1 of 2009 arising out of the Partition Suit No.127 of 1991.
(2.) The CAN application bearing CAN No.9300 of 2010 being related to minor changes of the main revisional application, is allowed and this application is treated as part of the revisional application. The application is disposed of with such orders.
(3.) The short fact is that the plaitniff/opposite party herein instituted a suit for partition and for other reliefs and the defendant no.11 is contesting the said suit by filing a written statement. At the time of filing of the suit, the plaintiff filed an application for temporary injunction and that application was disposed of directing the parties to maintain status quo.;