RADHABAI PARSEKAR Vs. CHAPEL NOSSA SENHORA

JUDGEMENT

(1.) In Regular Civil Suit no.171/2016/D, instituted by the respondent no.1 seeking a decree of prohibitory and mandatory injunction, the learned Trial Court vide order dtd. 16/8/2016, injuncted the petitioners from carrying out any construction, reconstruction and/or extension to the suit structure or from demolishing the structure or any part thereof until the final disposal of the suit. As also the petitioners and original defendant no.3- Guilhermina D'Cunha were directed by temporary injunction to remove the construction material dumped in the suit property and restore the suit property to its original state.

(2.) In an appeal, being Misc. Civil Appeal No. 107 of 2016, preferred by the aggrieved defendant nos.1 and 2, order of the trial Court was maintained.

(3.) The correctness and legality of these orders are questioned in this Writ Petition.