SUMER ASSOCIATES Vs. MARGARET ALMEIDA

JUDGEMENT

(1.) All these appeals are directed against the order dated 5 May 2011 of the learned trial Judge of this Court allowing the respondents/plaintiffs' notice of motion and granting injunction in terms of prayer (a)(i) of the notice of motion and also directing all the parties to maintain status-quo in respect of the suit property pending the hearing and final disposal of the suits, being suit No. 144 of 2010 and suit No. 145 of 2010. Prayer clause (a)(i) of the notice of motion reads as under:

(2.) Broad facts leading to filing of these appeals are as under:-

(3.) 25 structures in question were constructed some time in the year 1930 and the Society had passed a Resolution on 25 September 1966 to demolish the existing structures and to construct new tenements. That Resolution and the order of the Registrar of the Cooperative societies, Mumbai rejecting challenge to the said Resolution were assailed in Misc. Petition No. 250 of 1972 filed by the petitioners who are plaintiffs in the present suits. Misc. petition came to be dismissed by judgment dated 17 April 1972 of a learned Single Judge of this Court.