SHRIMATI SHRIRANG NAIK Vs. VIJAYKANT SONU NAIK

JUDGEMENT

(1.) Heard. Rule made returnable forthwith. Heard finally by consent.

(2.) The only point which arises for my consideration is: Whether the impugned orders passed by both the Courts below rejecting the application of the petitioners for seeking permission of the Court to suitably modify the order of the temporary injunction dated 14.05.2009, passed in Regular Civil Suit No. 52/2007 are un-reasonable and arbitrary

(3.) In the suit that was filed by respondents no. 1 to 5 against the remaining respondents and present petitioners seeking declaration that decree dated 16.12.2006 passed in Special Civil Suit No. 128/2001 was null and void and also seeking perpetual injunction against remaining respondents and present petitioners, who are defendants 2 to 14 in the suit before the trial Court, an application seeking temporary injunction during pendency of the suit was filed by respondents no. 1 to 5. The application, by an order passed on 14.05.2008, was granted by the trial Court. This order of temporary injunction was accepted by the petitioners and also by the remaining respondents.