KISHORE SHANKARSA MEHARWADE Vs. RAVINDRA SHANKARSA MEHARWADE

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondents.

(2.) This appeal is filed challenging the order dtd. 4/2/2017 passed in O.S.No.277/2015 on the file of I Additional Senior Civil Judge, Hubballi. In terms of the order passed on I.A.No.8, which is impugned in this appeal, the application seeking temporary injunction is allowed.

(3.) Learned counsel for the appellant contended that the properties, which are the subject matter of I.A.No.8 for temporary injunction were purchased by defendants No.2 to 5 under a registered sale deed dtd. 3/8/1990. He further submits that, defendants No.2, 4 and 5 have relinquished their share in the said property in favour of defendant No.3. This being the position, he would contend that prima facie it is established that the property exclusively belongs to the appellant and respondents have no right, title or interest over the suit property.