ROSHANBI RASOOL TAMBOLI Vs. RAJENDRA

JUDGEMENT

(1.) ADMIT . Heard finally by consent of learned counsel for the parties.

(2.) THIS is Appeal against order dated 23.4.2013, passed by Ad hoc District Judge -1, Osmanabad, below Exh.5 in Regular Civil Appeal No.285/2012. By the order, the Ad hoc District Judge rejected the application of present appellants for injunction. The appellants No.1 to 3 before this Court are the original plaintiffs and respondents as arrayed, were original defendants. The suit of the plaintiffs was dismissed by the Civil Judge, Junior Division, at Tuljapur on 13.9.2012 and they carried the appeal to the District Court at Osmanabad, in which the above application moved has been rejected.

(3.) LEARNED counsel for the appellants has argued, referring to above facts and the chequered history of the matter. He is referring to the impugned order dated 23.4.2013 of the Ad hoc District Judge -1, and claimed that the possession of the plaintiffs would get disturbed if the injunction, pending appeal, is not granted, as suit has been dismissed and defendant No.1 needs to be restrained.