BALAJI BABURAO KONDAWAR Vs. BABURAO

JUDGEMENT

(1.) Rule. Rule made returnable forth with. Heard by consent.

(2.) By way of present petition, the petitioners, challenge the order dated 20th October, 2007, passed by Ad-hoc District Judge-6, Nanded, thereby allowing the appeal filed by the present respondents, and reversing the order passed by the learned Civil Judge, J.D., Bhokar, dated 22nd February, 2007, vide which an application for temporary injunction filed by the present respondents, came to be rejected.

(3.) The facts in brief, giving rise to the present petition, are as under: