MOHAN YASHWANT KADAM Vs. MANGESH MAHADEV VALANJOO

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the respondent Nos. 1 and 3, who appears on instructions of the respondent Nos.1 and 3.

(2.) The challenge in this appeal is to an order dated 26 February 2020 passed by the District Judge - 4, Raigad-Alibag. The dispute is regarding the 'Palakhi' (Palanquin) which moves through the entire village during the celebration of the festival of Shreedevi Somjai Devsthan Palkhi Utsav. The Utsav would start on 10 March 2020 and end on 18 March 2020. The operative order passed by the District Judge reads thus :-

(3.) It is a matter of record that Exhibit 5 application is pending before the District Judge and the same is yet to be decided. The respondents - plaintiffs had filed the suit restraining the appellants - original defendant Nos. 1 to 8 from obstructing or interfering with the rights of the plaintiffs from performing the Pooja and taking the palanquin around the entire village and also for other reliefs.