SRIKRISHNA JAIRAM SHETYE Vs. DEELIP RAGHAVENDRA SHETYE

JUDGEMENT

(1.) Heard Mr. Menezes, learned counsel for the Appellants - Defendant Nos. 1 and 2 and Mr. Sudin Usgaonkar, learned Senior Advocate who appears along with Ms. Tanvi Kamat Ghanekar for Respondent No.1 - Plaintiff.

(2.) The Appellants were the original Defendant Nos. 1 and 2 and Respondent No.1 was the original Plaintiff in Regular Civil Suit No. 152/99/C instituted before the Trial Court seeking inter alia for the following reliefs:

(3.) Mr. Usgaonkar, learned Senior Counsel for the Plaintiff, on instructions, submitted that ultimately the relief for declaration of agreements dtd. 12/5/1998 was not pressed as it was not found to be necessary. The plaintiff however pursued the suit to seek the relief of permanent injunction restraining Defendant Nos. 1 and 2 from interfering with the suit premises.