SUNETRA SURESH KERKAR Vs. SAVITRI BABLI GAUDE

JUDGEMENT

(1.) HEARD the learned Counsel for both the parties. Perused the record.

(2.) THIS is an appeal against the judgment and order dated 20/02/2006 passed by the Civil Judge, Senior Division at Ponda, rejecting the plaintiffs' application for temporary injunction with regard to the suit property.

(3.) IN the course of hearing of the matter, I am of the view that if at all we determine issues involved on merits at this stage in the Special Civil Suit of the year 2003, then virtually it would amount to determination of the basic issues involved in the suit itself, which should be tried on merits at the time of trial in the lower Court.