BABUBHAI NATHUBHAI BHANDARI Vs. NAGINBHAI NATHUBHAI BHANDARI

JUDGEMENT

(1.) ADMIT. Mr. M. A. Kharadi, learned advocate waives service of notice of admission on behalf of the respondent original defendant.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, the present Appeal from Order is taken up for final hearing today.

(3.) THE present Appeal from Order under Order XLIII Rule (1) of the Code of Civil Procedure, has been preferred by the appellants- original plaintiffs challenging the impugned order dated 30th September,2008 passed by learned 6th Additional Senior Civil Judge, Surat below application Exh-5 in Special Civil Suit No. 39 of 2004, by which, the learned Trial Court has rejected the application Exh-5 filed by the appellants original plaintiffs for interim injunction.