NALINI Vs. BHARATI VASSUDEV BHAT

JUDGEMENT

(1.) HEARD Mr. Ramani, learned counsel for the petitioners and Mr. S.D. Lotlikar, learned Senior Counsel for the respondents. Rule. By consent of the learned counsel for the parties heard forthwith.

(2.) BY this petition under Article 227 of the Constitution of India, the petitioners take exception to the judgment and order dated 5/4/2010 passed by the District Judge -2, South Goa, Margao in Miscellaneous Civil Appeal No. 15/2010 by which the appeal preferred by the respondents herein against the order dated 23/12/2009 passed by the learned Civil Judge, Junior Division, Canacona granting injunction in favour of the petitioners has been set aside.

(3.) THE only limited interim relief sought by the plaintiffs was that the defendants be restrained from cutting any trees from the suit property.