ZENOBIA R. POONAWALA Vs. RUSTOM FARHAD GINWALLA

JUDGEMENT

(1.) By this Appeal the Defendants (Appellants herein) challenge the order dtd. 29/5/2024 which partly allowed the Plaintiffs (Respondents herein) Notice of Motion 22 of 2022 filed in Short Cause Suit 2905 of 2022. Background and Context

(2.) The Plaintiffs filed the aforementioned suit for enforcing their civil rights and possessory rights. In furtherance thereof a notice of motion No 22 of 2022 seeking a temporary injunction to restrain the Defendants and persons claiming through them from in any manner interfering with the use of the lift in the suit building. They also sought to restrain the Defendants from installing CCTV cameras in and around the premises of the suit building and from obstructing access to the common terrace and other common areas.

(3.) As fate would have it, this litigation is yet another in a long series of disputes between siblings. Defendant No. 1 and Plaintiff No. 1 & 11 are brother and sisters, while another sister - not arrayed as a party herein - is presumably excluded as she is not an occupant of the suit building.