GAJENDRA PURUSHOTTAM KALANGUTKAR Vs. ANAND LINGAPPA MURGODI

JUDGEMENT

(1.) RULE, returnable forthwith. Heard by consent.

(2.) THE following order is passed by consent : regular Civil Suit No. 20/2005/c along with counter-claim filed therein filed before the Civil Judge, Sr. Division, Bicholim, shall be decided by the Civil Judge, Sr. Division, Bicholim since, admittedly, the value of the litigation makes it triable by the learned Civil Judge, Sr. Division. The trial Court shall decide the injunction application as expeditiously as possible. Rule disposed of accordingly.