MUJIBODDIN HAKIMODDIN Vs. SHAMSHUDDIN NIJAMODDIN

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of the parties, matter is taken up for final hearing at admission stage.

(2.) The petitioners/judgment-debtors impugn order dtd. 12/9/2023 passed by learned District Judge, Jalna in Regular Civil Appeal No.78/2023, thereby upholding order dtd. 13/7/2023 passed by learned Civil Judge Junior Division, Jafrabad in Regular Darkhast No.8/2019, by which petitioners/judgment-debtors are directed to deliver vacant possession of suit house to respondent/decree holder.

(3.) The respondent had instituted Regular Civil Suit No.143/2008 seeking decree of perpetual injunction against petitioners in respect of house property i.e. Grampanchayat House No.841 (old G. P. House No.993) situated at Jafrabad. The Trial Court decreed suit vide judgment and order dtd. 29/10/2009 and restrained petitioners from obstructing peaceful possession of respondent over suit house. The decree passed by Trial Court has attained finality.