MARIA TEREZA CARDOZO Vs. JULIA DSOUZA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the respondent nos. 7 and 8, who are the only contesting parties.

(2.) The petitioners, who are the original plaintiffs had sought temporary injunction restraining the respondent nos. 7 and 8 from effecting any construction on the suit site, which was rejected by the trial Court and confirmed in appeal by the learned District Court. On 18/4/2008 while issuing Rule, this Court had passed the following order:

(3.) The learned counsel for the respondent nos. 7 and 8 has enclosed a copy of the undertaking furnished in pursuance of the order dated 18/4/2008. In such circumstances, the parties submit that the petition can be disposed of in terms of the order dated 18/4/2008 and the suit which is of the year 2005 be expedited.