Shravan Kumar Jain Died Through Lrs 1) ... vs Kalpana Jain Widow
2024 Latest Caselaw 5790 MP

Madhya Pradesh High Court

Shravan Kumar Jain Died Through Lrs 1) ... vs Kalpana Jain Widow on 26 February, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                         FA No. 1174 of 2022
                           (SHRAVAN KUMAR JAIN DIED THROUGH LRS 1) SMT. SADHANA JAIN AND OTHERS Vs KALPANA JAIN
                                                          WIDOW AND OTHERS)

                           Dated : 26-02-2024
                                 Shri N.K.Gupta - Senior Advocate with Shri S.D.Singh - Advocate for

                           the appellants.
                                 Shri Anand Bhardwaj - Advocate for respondents No.1 to 3.

Shri Ravi Gupta - Advocate for respondents No.4 to 9. Shri Sushant Tiwari - Government Advocate for respondent No.10/State.

Shri Mayank Pathak- Advocate for the respondent No.11. Heard on I.A.No.386/2024, which is an application by the appellants under Order 39 Rule 1 & 2 C.P.C. for temporary injunction against the respondents regarding the alienation of the disputed property.

This appeal has been filed against the judgment and decree dated 11/07/2022 passed by the First District Judge Mungawali, District Ashoknagar whereby the suit for specific performance or agreement to sale the disputed property has been rejected.

This appeal has already been admitted for final hearing on 24/01/2024.

Looking to the nature of the evidence which has come on record in the Trial Court and also the fact that there is no likelihood of early disposal of this appeal and any alienation of the disputed property during the pendency of this appeal will cause unnecessary complexities.

Both the parties are directed to maintain status quo as it exist from today with regard to the alienation of the disputed property till the disposal of this appeal.

Accordingly, I.A.No.386/2024 stands disposed of.

List this case for final hearing in due course.

(ROOPESH CHANDRA VARSHNEY) JUDGE

Pj'S/-