GUAJI YESHWANT GAWDE Vs. MANUEL SALVADOR D SOUZA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith with consent of the learned counsel for the parties.

(2.) Heard Mr. Pangam, the learned counsel for the petitioner and Mr. A. D. Bhobe, the learned counsel for the respondent.

(3.) The petitioner challenges the judgment and order dated 28/12/2016, by which, the appeal court has set aside the judgment and order dated 1/12/2015 made by the learned trial judge granting temporary injunction in favour of the petitioner/plaintiff.