VIPINCHANDRA RASIKLAL SHAH Vs. AMBUBHAI MAGANBHAI PATEL

JUDGEMENT

(1.) The present appeal is filed by the appellants - original plaintiffs challenging the judgment and order dtd. 3/3/2020, passed by the 8th Additional Senior Civil Judge, Vadodara, below Exh.-5 application, in Special Civil Suit No.170 of 2016, whereby, the temporary injunction application filed by the appellants came to be rejected.

(2.) With the consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(3.) Mr.Vedant Gaikwad, the learned counsel appearing on behalf of Mr.S.P. Majmudar, the learned counsel for the appellants submitted that the trial judge has not considered the application filed below Exh.-5 for temporary injunction in accordance with the provisions of Order 39 Rule 1 and 2 of the Code of Civil Procedure, 1908 (for short "the Code"). It was submitted that without giving any reasons, the trial judge has rejected the said application.