ARUN BHANSALI,J. - (1.) This appeal has been filed by the appellant aggrieved against the order dated 18.12.2015 passed by the trial court, whereby the trial court noticed that both the parties are agreed not to transfer or sell the disputed land and based on the said facts, the application was partly allowed and the respondent was restrained from selling or transferring the suit property. Rest of the application was rejected.
(2.) The appellant filed an application under Order 39, Rule 1 and 2 CPC seeking injunction against the respondents from dealing with the suit property and/or raising construction at the site and to maintain status quo.
(3.) The application was opposed by the respondents and it appears that on 18.12.2015, the parties agreed not to transfer the property in question and the said fact was stated before the Court, on which the Court noticed the same, took signatures of counsel for the parties on the order-sheets and passed the order as noticed hereinbefore.;