JAYPRAKABH KAREKAR Vs. LAXMI VAMAN RAUT

JUDGEMENT

(1.) Rule made returnable forthwith. The learned Counsel for the respective respondents waive service. Heard finally by consent of parties.

(2.) The challenge in this Petition under Article 227 of the Constitution of India, is to the judgment and order dated 17.11.2018 passed by the learned District Judge at Mapusa in Miscellaneous Civil Appeal No. 31/2018 thereby confirming the order dated 20.02.2018 passed by the learned Civil Judge Junior Division at Bicholim in Regular Civil Suit No. 62/2013. By the said order, an application Exhibit D-24 for temporary injunction filed by the petitioner, has been dismissed.

(3.) The brief facts necessary for the disposal of the Petition may be stated thus: