SUNILA SAPRA Vs. PRAMILA RAVINDRA MARDOLKAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. By consent heard forthwith.

(3.) Both these petitions filed under Article 227 of the Constitution of India are being disposed of by common judgment since the challenge in both Writ Petitions is to the judgment and order dated 28th June, 2010 passed by the District Judge-II, North Goa, Panaji in Miscellaneous Civil Appeal No. 90/2010. In Writ Petition No. 680/2010, the petitioners have also challenged the order dated 22nd March, 2010 passed by the Civil Judge, Senior Division, Mapusa in Regular Civil Suit No. 89/2009/F whereby the trial Judge partly allowed the njunction application restraining the defendants, their agents etc. from interfering with the plaintiffs possession over the suit plot and the suit house and from carrying out any further construction in the suit plot.