ASHOK SITARAM SONAWANE Vs. PERCY BURJOR SARKARI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsel for the parties, heard finally.

(2.) The petitioners - obstructionists take exception to a judgment and order dtd. 31/1/2023 passed by the Appellate Bench of the Court of Small Causes at Mumbai in Ex. Appeal No.222 of 2021, whereby the appeal preferred by the petitioners against a judgment and order dtd. 30/9/2021 passed by the trial court came to be dismissed.

(3.) By the said order dtd. 30/9/2021, the Executing Court has made the Obstructionist Notice No.474 of 2010, taken out by respondent Nos.1 and 2 - plaintiffs, absolute and directed the removal of obstruction to the execution of the decree passed in RAE&R Suit No.126/328/1989 caused by the petitioners - obstructionists.