SALIM BAIG Vs. SAYYAD NAWID

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, heard finally by consent of parties.

(2.) The petitioner/defendant takes exception to order dtd. 10/5/2023, passed by learned District Judge, Beed in Misc. Civil Appeal No.91 of 2022, thereby upholding order dtd. 21/9/2022 passed by learned Joint Civil Judge Senior Division, Beed below Exhibit-5, in Special Civil Suit No.93 of 2022, thereby granting temporary injunction in favour of respondent/plaintiff.

(3.) The brief facts giving rise to the present petition are as under.