BABU ALIAS GOPAL DHARMA PEDNEKAR Vs. VANITA NAIQUE

JUDGEMENT

(1.) HEARD Shri A.R. Kantak, the learned Counsel appearing for the petitioners and Shri Sudin M.S. Usgaonkar, the learned Counsel appearing for the respondent no.1.

(2.) RULE. Heard forthwith with the consent of the learned Counsel. The learned Counsel appearing for the respondent no.1 waives service.

(3.) THE brief facts of the case are that the respondents filed the suit on the ground that the petitioners have trespassed into their property surveyed under no.119/5 and 116/33 of Morjim Village. The prayer sought by the respondents is for a permanent injunction restraining the petitioners form inter alia interfering with the suit property.