SHAILESH DURGANANDA SANVORDENCAR Vs. DURGANANDA RAMNATH SINAI SANVORDENCAR

JUDGEMENT

(1.) HEARD learned Counsel for the both the parties. Perused the record. While admitting the appeal, an ex parte temporary injunction was granted which still continues.

(2.) THE appellant plaintiff has impugned the order passed by the Civil Judge, Sr. Division, Quepem rejecting the application for temporary injunction and hence, the present appeal.

(3.) INITIALLY, it must be noted that in order to adjudicate the issue involved in its proper perspective, it would be necessary to advert to the background of the matter, so as to correctly appreciate the situation.