SANATANA D SILVA Vs. EDUARDO TRAVASSO

JUDGEMENT

(1.) HEARD rival parties.

(2.) THIS petition is directed against the order dated 10. 9. 2003 in Misc. Civil Appeal No. 50 of 2003 passed by the 3 Additional District Judge, South Goa, Margao, whereby the appeal filed by the respondents came to be allowed and the petitioner- original plaintiffs are restrained by order of temporary injunction from interfering with southern part of Survey No. 57/1, whereas with respect to the northern part of survey No. 57/1 admeasuring 9860 sq. mars. the order of the trial Court came to be confirmed.

(3.) IN this petition filed under Article 227 of the Constitution of India, petitioner is challenging impugned order to the extent it restrains the petitioner from interfering with Southern side of survey No. 57/1.