SNEHA SHANKAR KATARIYA Vs. SUBHASH TIPANNA NELGE

JUDGEMENT

(1.) This appeal is directed against an order on an application for temporary injunction (Exhibit 5) in Special Civil Suit No. 680 of 2022 passed by the learned Civil Judge, Senior Division, Pune on 13/10/2022 whereby the application preferred by the appellants/ plaintiffs to restrain the defendant Nos. 32 to 68 from creating third party interest in the land bearing old Survey No. 790/2, village Charholi-Budruk, Gat No. 151/2 admeasuring 01H 87R situated at Wadmukhwadi, Tal. Haveli, Dist. Pune (the suit property) and changing the nature thereof came to be rejected.

(2.) For the sake of convenience and clarity the parties are hereinafter referred to in the capacity in which they are arrayed before the trial Court.

(3.) Shankar Premchand Kataria was the predecessor in title of the plaintiff Nos. 1 to 3, who claimed to have entered into an agreement to sale the suit property in favour of the plaintiff No. 4.