NARENDRA DHARMA PATIL Vs. SHUBHANGI ANIL CHOUDHARI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard both sides by consent for final disposal.

(2.) The petition is filed to challenge the order made on Exhibit 19 in Regular Civil Suit No. 116 of 2014 which is presently pending in the Court of Civil Judge, Junior Division, Shirpur and also to challenge the decision of District Court made in Miscellaneous Civil Appeal No. 77 of 2015.

(3.) The suit is filed by respondent - Shubhangi and others for relief of injunction. In the said suit, both plaintiff and defendant had filed applications for relief of injunction. The Trial Court has granted injunction in favour of plaintiff by allowing application at Exhibit 5 and due to this order the present petitioners will be prevented from using portion shown as A and B in the judgment of the Miscellaneous Civil Appeal as way.