LAWS(BOM)-2013-3-86

ISABEL MASCARENHAS Vs. ESTELA GODINHO

Decided On March 14, 2013
Isabel Mascarenhas Appellant
V/S
Estela Godinho Respondents

JUDGEMENT

(1.) Heard Shri A. D. Bhobe, learned Counsel appearing for the Petitioners, Shri Agni, learned Counsel appearing for the Respondent nos. 1 to 4 and Shri Arolkar, learned Counsel appearing for the Respondent nos. 5 and 6.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the Respondents, waive service.

(3.) The above Petition challenges the order passed by the learned Appellate Court whereby the Petitioners, inter alia, have been restrained from enjoying the fruit bearing trees situated in the suit property.