CHINTAMANI BUILDERS Vs. PRASHANT NEMIKUMAR SARODE & ORS

JUDGEMENT

(1.) Heard Counsel for the rival parties. Admit. Taken up for final hearing by consent of the parties.

(2.) An order below Exh.5, dated 26.6.2007, made by the 4th Jt. Civil Judge (S.D.), Nagpur, restraining the defendants from changing the nature of the suit property or alienating the same by any mode of transfer or from creating any third party interest whatsoever till decision of the suit is under challenge in the present appeal.

(3.) Shri Bhangde, learned Senior Counsel for the appellants made the following submissions :