JAIRAJ DEVIDAS Vs. HIRABAI SHINWAR JADHAV

JUDGEMENT

(1.) Rule made returnable forthwith. By consent, the Petition is taken up for hearing.

(2.) The above Petition takes exception to the order dated 9th March, 2011 passed by the learned Ad-hoc District Judge-1, Thane by which order the Appeal being Misc. Civil Appeal No. 142 of 2010, filed by Respondent Nos. 1 to 20 herein came to be allowed and resultantly, the order dated31st July, 2010 passed by the 7th Joint Civil Judge, Junior Division, Thane below Exh.5 in Regular Civil Suit No. 144 of 2010, granting temporary injunction, is quashed and set aside.

(3.) The controversy in question relates to the land bearing Survey No. 10/1 at village Mira, District Thane to the extent of 6350 square meters. The genesis of the controversy brought to this Court lies in Regular Civil Suit No. 144 of 2010 which has been filed by the Petitioners herein, inter alia, for the following reliefs: