SURYABHAN SHANKAR WAWRE Vs. YASHODABAI NAJUKRAO

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) By this writ petition, the petitioners (original defendants) have approached this Court challenging concurrent orders passed by two Courts below, whereby an application for temporary injunction filed by the respondents has been allowed in their favour.

(3.) The respondents filed suit for declaration and injunction in respect of agricultural land against petitioners herein. In the said suit an application for temporary injunction was moved by the respondents, claiming that they had been and continued to be in possession of the suit property and that since they apprehended threat to their possession from the petitioners, an order of temporary injunction was necessary.