LILY MENDES Vs. NIRVANA CO OPERATIVE HOUSING SOCIETY

JUDGEMENT

(1.) A. O. No. 820 of 1993 is preferred by the defendants to the suit and is directed against the judgment and order passed by the learned Judge of the City Civil Court, Bombay, on 'notices of motion Nos, 5796 of 1992 and 6669 of 1992, on 7-4-1993.

(2.) CIVIL Application No. 3556 of 1993 has been filed by the appellants for stay of operation of the impugned order. Civil Application No. 3351 of 1993 has been filed by the respondents for dismissing the appellants application for stay i. e. Civil Application No. 3556 of 1993. Civil Application No. 4005 of 1993 has been filed by the appellants seeking permission to restore the original structure of an area of 340 sq. ft. with patra sheet walls and mangalore tile roof.

(3.) A. O. No 822 of 1993 has been preferred by the defendants against the order dated 7-4-1993 passed by the learned Judge of the City Civil Court, bombay on respondents' Notice of Motion No 3538 of 1989. Civil Application no. 3347 of 1993 has been preferred by the appellants for restoring the original structure after removing the additional work done.