VALIBEN JETHABHAI MAKWANA Vs. BHALABHAI JETHABHAI MAKWANA

JUDGEMENT

(1.) This appeal from order is filed under Order 43 Rule 1(r) of the Civil Procedure Code, 1908 at the instance of the appellants (original plaintiffs) being aggrieved and dissatisfied by the order dtd. 3/5/2018 passed by the 4 th Additional Senior Civil Judge, Rajkot below application Ex.5 in the Special Civil Suit No.42 of 2016, whereby the said application for temporary injunction came to be rejected.

(2.) The facts giving rise to this appeal from order may be summarized as under :-

(3.) Heard Mr. Sandeep R. Limbani, the learned counsel appearing for the appellants and Mr. Pratik Y. Jasani, the learned counsel appearing for the respondent No.9.