SHALANBAI SHANKARRAO DHUMAL Vs. VIJAY RAMCHANDRA DHUMAL

JUDGEMENT

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

(2.) The petitioner - plaintiff takes exception to a judgment and order passed by the learned District Judge, Pune, on 9 th October, 2023 in Misc. Civil Appeal No.164 of 2021, whereby the appeal preferred by the plaintiff came to be dismissed affirming an order dtd. 19/7/2021 passed by the learned Civil Judge in RCS No.145/2021 thereby rejecting the application for temporary injunction (Exhibit-5) preferred by the plaintiff.

(3.) Shorn of superfluities, the background facts leading to this petition can be stated as under: