KHALIL NABI PATEL Vs. GULAM HUSSAIN SHARFUDDIN PATEL

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE appellants herein filed a suit against the respondents bearing Special Civil Suit No. 847 of 1993 in the Court of the Civil Judge, Senior Division, Thane. Under Clause 13, of the plaint, the suit was valued for the purpose of Court fees and Courts Jurisdiction at Rs. 1,90,000/ -.

(3.) IN the suit, the appellants filed an application for interim injunction to restrain the respondents from disposing of or creating any third party interests in the suit property till the decision of the suit. By the impugned judgment and order dated 6th July, 1984 the learned Civil Judge, Senior Division, Thane dismissed the application for interim relief.