MANORAMABAI AMRUTRAO DESHMUKH Vs. LAXMAN ATMARAM KATHALE

JUDGEMENT

(1.) HEARD. The second appeal has been taken up by the original plaintiff, the appellants herein, and challenged the judgment and decree in regular civil appeal no. 152/89 dtd. 20th december, 1990 which arose out of judgment dtd. 19th april, 1989, passed in regular civil suit no. 16/89 whereby, the appellant had claimed relief of permanent injunction restraining the defendant, his servants and agents from doing any damage to the western side wall of their house, more specifically shown as letters 'e, f, g, j, i, j, d' in the plaint map.

(2.) THE second appeal has been admitted on 19-6-1991 on the following question of law.

(3.) THERE is no dispute that status- quo is in operation is the matter since then, even though injunction was not granted by the lower courts.