RAMJIBHAI PARSHOTTAMBHAI PATEL-DECD Vs. LAXMANBHAI RAYKHABHAI GADHVI

JUDGEMENT

(1.) HEARD learned advocate Ms.Ketty A.Mehta appearing with learned advocate Ms.Archana R.Acharya for the appellants,Mr.Mehul S.Shah, learned advocate for the respondent Nos. 1 & 2, Mr. Viral Shah, learned advocate for the respondent Nos.3 to 6 and Mr. Mrugen K. Purohit, learned advocate for the respondent Nos.7 -17. They have agreed to decide the appeal finally.

(2.) THE appellants herein are original defendants No.1 to 4 and 20, whereas respondent Nos.1 and 2 are original plaintiffs and respondent Nos.3 to 17 are original defendants Nos.3 to 17, who are referred to in their capacity before the trial Court for the sake of convenience.

(3.) BY impugned order dated 18.11.2013, the learned 12th Additional Senior Civil Judge, Vadodara has allowed the application for interim injunction at Exh.5 in Special Civil Suit No.385 of 2012, directing the defendants to maintain status quo in respect of disputed properties, details of which are mentioned in Para -7 of such application. Being aggrieved by such order, the defendants/ appellants have preferred this appeal.