AMBAPRASAD DATTATRAY NARROTE Vs. PUSHPA BABURAO SAMBREKAR

JUDGEMENT

(1.) Heard learned counsel for petitioner. Notice to respondents are not issued as this Court is not inclined to show indulgence in this petition.

(2.) The petitioner has challenged the order dtd. 24/3/2023, vide Anneuxre-A in M.A.No.11/2022 and for quashing the same.

(3.) It is contended by learned counsel for petitioner that the plaintiff in the suit i.e., respondent No.1 filed the suit against the 2nd respondent/defendant No.1 for the relief of declaration and injunction in O.S.No.531/2014. Subsequently the petitioner came to be impleaded as defendant No.2. The relief sought for in the suit is to declare that plaintiff is the absolute owner of the suit schedule property and consequently to restrain the defendants by way of permanent injunction from causing any type of obstruction or disturbance of the peaceful possession and enjoyment of the plaintiff's suit schedule property.