SUNITA NARAHARI PARAB Vs. USHA ANANT LAD

JUDGEMENT

(1.) HEARD Mr. Naik learned Counsel appearing on behalf of the petitioners and Mr. Sardessai, learned Counsel appearing on behalf of the respondent.

(2.) BY this writ petition, the petitioners have challenged the legality and proprietary of the order passed on 30.04.2013 by the learned District Judge -1, Panaji in Miscellaneous Civil Appeal No. 64 of 2012 thereby quashing and setting aside the order of the trial Court rejecting temporary injunction application of the respondent and partly granting it.

(3.) BY the order impugned herein the first appellate Court has restrained the petitioners from interfering with the suit property bearing Survey No. 359/23 and also restrained them from carrying out any construction. Further, they have been restrained from selling or alienating or changing the user of the property or transferring or disposing it of in any manner.