ARUN SAKHARAM DUBEWAR Vs. BHAGWANRAO DIGAMBAR VATTAMWAR

JUDGEMENT

(1.) Heard the learned Counsel for the parties. Rule. By consent of parties, rule made returnable forthwith.

(2.) Arun Sakharam Dubewar, petitioner in Writ Petition No. 336/07 and respondent in Writ Petition No. 557/07 filed regular Civil Suit No. 123/06 for perpetual injunction on the basis of title. The petitioners in Writ Petition No. 557/07 and respondents in writ Petition No. 336/07 are party defendants.

(3.) The plaintiff Arun Sakharam dubewar also filed application for temporary injunction at Exh. 5 restraining defendants from interfering with his possession of the suit property. The trial Court, i. e. Civil Judge, Junior division at Pusad after hearing both the parties recorded categorical finding that the plaintiff is in possession of the suit property and consequently, order of temporary injunction came to be issued in favour of the plaintiff.