NIVRUTTI HARISHCHANDRA PAWAR Vs. AKSHAY ANIL PAWAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsel for the parties, heard finally.

(2.) By this petition under Article 227 Constitution of India the petitioner - plaintiff takes exception to a judgment and order dtd. 10/12/2025 passed by the learned District Judge, Pune, in Misc. Civil Appeal No.343/2025, whereby the appeal preferred by respondent Nos.1 to 3 - original defendants against an order passed by the trial Court on 4/11/2025, thereby restraining the defendants from causing any obstruction to the possession of the plaintiff over the suit property, came to be allowed, by setting aside the said order passed by the trial Court.

(3.) The background facts leading to this petition can be stated in brief as under: