MARIANO MESQUITA Vs. SELVA RAJU NADAR

JUDGEMENT

(1.) The appellants, as the plaintiffs, filed Special Civil Suit No.16/2013/B before the Civil Judge, Senior Division, at Vasco-da-Gama. That suit was for perpetual injunction.

(2.) In that suit, the appellants applied under Order 39 Rule 1 of C.P.C., for a temporary injunction, but the trial Court refused to grant it. Aggrieved, the appellants have filed Appeal against Order before the District Judge, at Margao. Then, reversing the trial Court's findings, the District Court granted an ad interim injunction. Thereafter, it was the respondents' turn, as the defendants, to question the appellate Court's order before this Court. Thus, they have filed W. P. No.780/2015.

(3.) This Court, through its judgment, dated 13.10.2016, has substantially reversed the appellate Court's findings. But on a concession made by the respondents here, it has passed the following order: