THERAKAN D. JOSEPH Vs. DOLPHIN DEVELOPERS

JUDGEMENT

(1.) Heard finally, by consent.

(2.) The Appeal from Order is filled by the AppellantOriginal Defendant, as the learned Judge, City Civil Court, Dindoshi by ad interim order dated 16 September 2013 passed the following mandatory order:

(3.) The AppellantPlaintiff filed the Suit some time in September 2013 along with the Notice of Motion basically for monetary claim and also for a mandatory order/injunction to remove the lathe machine from the portion of the land in question.