G.R. SHARMA Vs. R.K. SHARMA

JUDGEMENT

(1.) Heard Mr. Dhargalkar for the appellant.

(2.) This Second Appeal questions the impugned Judgment and Decree dtd. 12/5/2021 made by the First Appellate Court to the extent the same denies to the appellant the relief of "injunction" after having granted the relief of "declaration".

(3.) Mr. Dhargalkar, on instructions makes it clear that the appellant is not pressing for the relief of recovery of any money from the respondent-defendant.