SUSHIL KAUR W/O SUKHBIRSINGH CHHATWAL Vs. AURANGABAD GINNING AND PRESSING FACTORY JAFFAR GATE AURANGABAD THROUGH ITS G P A KANTILAL S/O HIRALAL MITHAWALA AGE : 70 YEARS OCC : SERVICE R/O SUPARI HANUMAN ROAD AURANGABAD

JUDGEMENT

(1.) This Civil Revision Application is filed aggrieved by the order passed on application below Exhibit-10 in Misc. Civil Appeal no. 177 of 2006 dated 1st December, 2006 by the Adhoc Additional District Judge-3, Aurangabad.

(2.) The revision applicants herein are the original plaintiffs, who have filed the suit against the respondent no.2 praying for perpetual injunction from demolishing the construction on the suit land. In the said suit, the revision applicants filed an application for temporary injunction. However, same was rejected.

(3.) The said application filed by the respondent no.1 herein was allowed by Adhoc Additional District Judge-3, Aurangabad thereby directing the revision applicants herein, to add respondent no.1 as defendant in appeal within three days from the date of order. Hence, this Civil Revision Application.