LAXMIBAI RAMKRISHNA PATE Vs. KONDABAI DATTATRYA DUMBRE

JUDGEMENT

(1.) This Appeal is directed against the order passed by the learned Civil Judge, Senior Division, Pune, rejecting appellant's application Exhibit 5 and 37 for an injunction to restrain respondents (defendant Nos. 1 to 6 in Special Civil Suit No. 1813 of 2009) from obstructing appellants/plaintiffs possession of Survey Nos. 364/1 and 364/2 at Narayangaon, Taluka Junner, District Pune, and from creating any third party interests during the pendency of the Suit.

(2.) By consent of parties the Appeal was taken up for final hearing at the admission stage.

(3.) The facts which are material for deciding this Appeal are as under :