FAROOK RUSTOM Vs. DEV VERT DANDA

JUDGEMENT

(1.) Admit.

(2.) Heard at the admission stage with consent.

(3.) The appellant is the original defendant who filed an application for temporary injunction against the respondent/plaintiff claiming the relief of restraining the plaintiff from interfering in the suit property and the resort 'Laguna Anjuna' in any manner and/or dispossessing the appellants/defendants from the suit property survey no. 174/17 and 173/2 of Village Anjuna, Bardez, Goa, during the pendency of the suit.