DINA DORA SUKHIA Vs. JIMMY DORA SUKHIA

JUDGEMENT

(1.) Rule. With the consent of the parties made returnable forthwith and heard.

(2.) The above Petition takes exception to the Order dated 21-4-2010 passed by the Learned Civil Judge, Senior Division, Pune, by which Order, the Learned Judge has rejected the Application Exhibit 21 in Special Darkhast No. 119 of 2006 filed by the Petitioner i.e. the original Defendant, for execution of the Order dated 4-10-2004 as not tenable.

(3.) It s not necessary to burden this Order with unnecessary facts. Suffice it to say that an Order came to be passed on 6-8-1999 in Special Civil Suit No. 430 of 1995, whereby the Plaintiff was restrained from entering into the porch or verandah in the residential house of the Defendant No. 1