JAYPRAKABH KAREKAR Vs. LAXMI VAMAN RAUT

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The learned Counsel for the Respondents waives notice on behalf of the respective Respondents.

(3.) The above Writ Petition is filed to challenge the order passed by District Judge-1, Mapusa, in charge of District Judge-2, Mapusa in Misc. Civil Appeal No.31/2018. By virtue of this order, the appeal filed by the Petitioner was dismissed. Mr. Desai, learned Counsel appearing on behalf of the Petitioner submitted that Petitioner (original Defendant No. 27) filed an application seeking a temporary injunction restraining the Plaintiffs from interfering with the possession of the said defendant in relation to the property having survey nos. 212/3, 212/2(part), and 213/0 of village Sal, Bicholim, Goa, which injunction was refused by the Trial Court.