- (1.) THE Petitioners are entitled to leave to appeal to Supreme Court from our judgment and decree dated 17-2-1972 in First Appeal No. 45 of 1970 (reported in air 1972 Raj 263) under Article 133 (1) (a) of the Constitution, because the value of the subject-matter of the dispute in the Court of first instance and still in dispute of appeal was and is Rs. 97,500/-, that is, much more than Rs. 20,000/-, and our judgment is one of variance. A certificate will issue accordingly. Civil Misc. Petition No. 833 of 1972.
(2.) THIS is an application by the petitioners (in Civil Misc. Petition for Leave to appeal No. 24 of 1972) at whose instance we have granted leave to appeal to supreme Court against our judgment dated 17-2-1972, praying that status quo regarding the property in dispute be ordered to be maintained till the decision of the appeal by the Supreme Court which may be filed in pursuance of the leave granted by us.
(3.) THE learned counsel for the petitioners has sought the assistance of the provisions of Order 45, Rule 12 (2) (d) Civil P. C. and Section 151, Civil P. C. ' in support of his application. He has also filed an affidavit of one Lekha Singh.;