SUBHASH BHIKU NAVARAT Vs. BALKRISHNA KASHIRAM SHIGVAN

JUDGEMENT

(1.) RULE, by consent of the parties made returnable forthwith and heard.

(2.) THE above Petition has been directed against the order dated 27/9/2011 passed on the ApplicationExhibit6 which was an application for temporary injunction, pending the Appeal filed by the Respondents herein being Regular Civil Appeal No.29/11.

(3.) BEING aggrieved by the the order refusing temporary injunction dated 26/8/2011 passed by the learned Civil Judge, Junior Division, Dapoli, the Defendants preferred an Appeal before the District Court. In the said Appeal an application Exhibit6 came to be filed which, as indicated above, has been allowed by the impugned order dated 27/9/2011.