RAMESH G KANDOLKAR Vs. NANDLAK KHEMKA

JUDGEMENT

(1.) Feeling aggrieved with an order dated 22nd December, 2015 passed by the learned Senior Civil Judge, Mapusa, in Special Civil Suit No.18/2013/C, granting the application for temporary injunction, the original defendants have preferred this appeal under Order XLIII Rule 1(r) of the Code of Civil Procedure, 1908.

(2.) The parties shall be referred to as plaintiff and defendants as per their original status in the trial Court for the sake of convenience.

(3.) The plaintiff is the owner of the property known as, "WADI" bearing Survey no.136/14 of village Candolim admeasuring 5300 sq. mtrs. The plaintiff appears to have purchased the same, vide Sale Deed dated 13th June, 1995, for construction of a residential bungalow. The defendants are the adjoining owners of an open plot of land bearing no.136/13 where there is residential bungalow.