NITIN MARUTRAO KALE Vs. MANIKRAO BAJIRAO MALGUNDE

JUDGEMENT

(1.) Learned Counsel for the parties were finally heard on 02/12/2024 and 16/12/2024 and the appeals are kept today for passing order.

(2.) These Appeals arise from two suits filed by plaintiff/s for similar reliefs against two different sets of Defendants. The Appellants are Plaintiffs and the Respondents are Defendants in both the suits. The parties are hereinafter referred to in their original capacity in suits.

(3.) Appeal from Order No. 1057 of 2023 (AO/1057/2023) is arising out of impugned order dtd. 02/11/2023 passed by the Joint Civil Judge, Senior Division, Baramati below Exhibit-5 in Special Civil Suit No. 192 of 2021 (SpCS/192/2021). This suit is filed by the Appellants and one Mr. Sangram Jaywantrao Gade. Similarly, Appeal from Order No. 99 of 2024 (AO/99/2024) is filed challenging the impugned order dtd. 02/11/2023 passed by the Joint Civil Judge, Senior Division, Baramati below Exhibit 5 in Special Civil Suit No. 196 of 2021 (SpCS/196/2021). This suit is filed by Appellant and same Mr. Sangram Jaywantrao Gade. By the said impugned orders, the Applications of the Appellants seeking interim injunction restraining the Respondents from creating 3rd party interest, parting with possession and changing the nature of the respective suit properties, are rejected.