ALKA TORASKAR @ ASHA PARSEKAR Vs. ASHOK TORASKAR

JUDGEMENT

(1.) Heard Ms. Dessai, learned Counsel appearing on behalf of the appellants and Mr. Lotlikar, learned Senior Counsel appearing on behalf of respondent No. 4. Admit.

(2.) Mr. P.S. Lotlikar waives service of notice on behalf of respondent No. 4. By consent, heard forthwith.

(3.) This appeal is directed against the order dated 20/02/2013 passed by the learned Ad hoc Civil Judge, Senior Division, Bicholim (Trial Court) in the application for temporary injunction filed by the appellants in Special Civil Suit No. 3/2012/A.