CHETAN PURUSHOTTAM BORKUTE Vs. NILIMA SATISH WANKHEDE

JUDGEMENT

(1.) Heard.

(2.) ADMIT.

(3.) Present appeal is preferred by the appellants under Sec. 104 read with Order XLIII(r) of the Code of Civil Procedure, 1908 (hereinafter referred to as 'the Code' for short) against the order dtd. 18/6/2022 passed by the 16th Joint Civil Judge, Senior Division, Nagpur in Special Civil Suit No.299 of 2021 on the application filed by the plaintiffs under Order XXXIX Rules 1 and 2 of the Code. By the said order the appellants are restrained from disturbing the lawful possession of plaintiff No.1 over the suit properties and from creating any third party interest in the suit property and from changing the nature of suit property by way of construction till final disposal of the suit.