MOTILAL POI ANGLE Vs. HARRIS GOMES

JUDGEMENT

(1.) HEARD Mr. M.S. Sonak, the learned Counsel for the appellants and Mr. J. Godinho, the learned Counsel for the respondent No.1. The respondents No.2 to 4 are represented by Mr. H. R. Bharne, the learned Government Advocate.

(2.) AT the outset, the learned Counsel for the appellants submitted that he was not challenging the finding of the trial Court in so far as the rejection of prayer (a) made in the plaint is concerned. The First Appeal is dismissed in so far as prayer of injunction against the respondents no. 2 to 4 is concerned.