YOGIRAJ TULASKAR Vs. INDIRA RAMCHANDRA MARATHE

JUDGEMENT

(1.) Heard Mr. Desai for the appellants and Mr. Agni for the respondent.

(2.) This appeal takes exception to the Judgment and Decree dtd. 10/11/2017 made by the First Appellate Court in Regular Civil Appeal No.92/2016.

(3.) The appellants are the original defendants, and the respondent is the original plaintiff in Regular Civil Suit No.40/2010/C. In the Suit, the plaintiff had applied for a permanent injunction restraining the defendants from interfering with the suit property and a mandatory injunction to remove the structure the defendants had illegally and unauthorisedly put up in the suit property.