LAWS(BOM)-2020-8-153

VISHNU ANANT DESSAI Vs. GOVIND VITHAL SAWANT

Decided On August 14, 2020
Vishnu Anant Dessai Appellant
V/S
Govind Vithal Sawant Respondents

JUDGEMENT

(1.) Introduction:

(2.) Does the first purchaser deserve an interim protection? The trial Court says 'yes'; the appellate Court says 'no'. What should this Court say?

(3.) The petitioners are the plaintiffs, and the respondents the defendants in RCS No. 18/2015/C, before the Civil Judge, Junior Division, C-Court, Ponda. The petitioners, in fact, sued the defendants for a declaration and a permanent injunction. They sued in March 2015.