BRISSA OWNERS ASSOCIATION Vs. EGDAR DANIEL MONTEIRO

JUDGEMENT

(1.) Heard Shri J. Godinho, learned Counsel appearing for the petitioners and Shri A. Naik, learned Counsel appearing for the respondents.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the respondents waives service.

(3.) The above petition challenges an order passed by the learned Additional District Judge, North Goa, Panaji in Civil Suit No.55/2010 under Section 151 of the Civil Procedure Code whereby the petitioners inter alia have been restrained from disrupting or disconnecting or in any way interfering with the water connection to the suit flat occupied by the respondents.