KHURAIJAM GAMBHIR SINGH Vs. MOIRANGTHEM NINGOL KHUNDRAKPAM ONGBI LOIDANG DEVI

JUDGEMENT

(1.) The petitioner in this Civil Revision Petition, filed under Article 227 of the Constitution, is defendant No.2 in O.S. No.8 of 2015 on the file of the learned Civil Judge (Junior Division), Bishnupur. He filed Judicial Miscellaneous Case No.297 of 2016 in the said suit under Order XXXIX Rules 1, 2 and 3 CPC, claiming that he was in possession of the suit land and seeking a temporary injunction restraining the plaintiffs and their men from entering into the suit land during the pendency of the suit. By order dtd. 26/8/2016, the Trial Court allowed his petition and directed that status quo as regards possession of the suit land by defendant No.2 shall be maintained and restrained the plaintiffs and their men from entering into the suit land till the disposal of the suit or until further orders, whichever was earlier.

(2.) Assailing the said order, the plaintiffs in the suit filed Miscellaneous Civil Appeal Case No.3 of 2016 before the learned District Judge, Bishnupur. This appeal was allowed by the learned District Judge, Bishnupur, vide order dtd. 5/5/2017, setting aside the status quo order passed by the Trial Court in favour of defendant No.2.

(3.) Aggrieved thereby, defendant No.2 is before this Court by way of this revision. By order dtd. 30/6/2017, this Court stayed the operation of the order dtd. 5/5/2017 passed by the learned District Judge, Bishnupur. Thereafter, by order dtd. 6/9/2017, this Court directed that the interim order granted earlier shall continue until further orders.