KALPANA SUHAS SURYAVANSHI Vs. JAYANT SURYAJI SALUNKHE

JUDGEMENT

(1.) The present Appeals from Orders filed by original plaintiffs impugning common order dtd. 5/5/2022 passed by 4th Joint Civil Judge, Senior Division, Dhule below Exhibits 5, 25, 82 and 99 in Special Civil Suit No.62/2021.

(2.) Initially, common Appeal was filed. However, on objection by respondents, leave was granted under order dtd. 21/12/2022 to file independent Appeal against each of the order passed below respective Exhibits. With a view to understand challenge in individual Appeals, description of each of Exhibit decided under impugned order is given herewith in tabular form:

(3.) It is apparent from aforesaid chart that aforesaid applications are filed seeking relief of temporary or mandatory injunction by plaintiffs and defendants against each other. The original plaintiffs are seeking relief of mandatory injunction and possession against defendants, whereas defendants are seeking relief of injunction that plaintiffs shall not alienate or create third party interest in suit property.