BHIKAJI FATU PARAB Vs. BHUMIKA VETAL DEVASTHAN PALIYEM

JUDGEMENT

(1.) HEARD all the concerned parties. Perused the record.

(2.) THE appellants plaintiffs have filed this appeal against the order passed by the Additional District Judge, North Goa, Panaji, dismissing the application for temporary injunction and issuing direction to maintain status quo.

(3.) AFTER hearing both the parties, it is apparent that the dispute between the parties was in respect of the control of the hall constructed at Devasthan defendant no. 1. The said construction was apparently made, out of the funds provided by the Central Government, which aspect created complications regarding utilisation of the hall constructed in the temple. Further, it is submitted that pending the appeal, the construction of the hall is complete and steps are being taken to refund the amount of the funds granted by the Central Government, so as to bring an end to the dispute between the parties. However, these aspects are contentions taken up before the trial Court in pending the suit and, therefore, we need not go into those aspects.