NIRAV VRAJLAL BAROLIYA Vs. KOKILABEN KARSANJI ISHWARJI

JUDGEMENT

(1.) MS. TRUSHA Patel, learned advocate has appeared on behalf of the appellants of Appeal from Order No. 8 of 2008. Mr. N. K. Pahwa, learned advocate appearing for M/s. Thakkar Associates, has appeared on behalf of the appellants of Appeal from Order No. 185 of 2009 and Mr. P. S. Patel, learned advocate has appeared on behalf of the appellants of Appeal from Order No. 207 of 2009.

(2.) APPEAL from Order No. 8 of 2008 is preferred by the appellants original defendant Nos. 1 to 10 of Special Civil Suit No. 437 of 2007 to quash and set aside an ex-parte ad-interim injunction granted by learned In-charge 5th Additional Senior Civil Judge, Ahmedabad (Rural) vide impugned order dated 5th November,2007 below application Exh-5 in Special Civil Suit No. 437 of 2007.

(3.) APPEAL from Order No. 185 of 2009 is preferred by the appellants original plaintiffs of Special Civil Suit No. 437 of 2007 to quash and set aside the final order dated 31st March,2009 passed by learned 5th Additional Senior Civil Judge, Ahmedabad (Rural) below application Exh-5 in Special Civil Suit No. 437 of 2007.