ASHISHBHAI MAFATBAHI PATEL Vs. NITU KAILASH GOENKA

JUDGEMENT

(1.) ALTHOUGH this Appeal From Order is listed on the board for admission, with the consent of the learned counsel appearing for both the parties, it has been taken up for final hearing today.

(2.) THIS Appeal From Order under Order XLIII Rule 1(r) of Code of Civil Procedure has been filed by the appellant- original defendant (hereinafter referred to as 'defendant' for short) challenging the order dated 27-12-2011 passed below Ex.5 by the learned 4th Additional District Judge, Ahmedabad (Rural) in Regular Civil Suit No.1 of 2011 whereby injunction application Ex.5 filed by the present respondents-original plaintiffs (hereinafter referred to as 'plaintiffs' for short) was granted.

(3.) IN pursuance of issuance of notice to the defendant and upon affording opportunity of hearing to learned advocates appearing for both the parties and on perusal of the documents produced by both the parties, trial court has allowed the injunction application and hence, the present Appeal From Order.