RAVINDRA VITHAL PRABHU Vs. UMESH MARTAPPA PRABHU

JUDGEMENT

(1.) Heard the learned Counsel for the appellants and the learned Counsel for the respondents.

(2.) The appellants are challenging the judgment and order passed by the District Judge, Kolhapur who, by his judgment and order dated 15/3/2008 was pleased to allow the application filed by the Kolhapur Janta Sahakari Bank Ltd. below Exhibit 78 for rejecting the application filed by the appellants below Exhibit70 and dismiss the application filed by the appellants herein below Exhibit70 for temporary injunction restraining the Bank from taking any steps in pursuance of its notice dated 18/03/2005.

(3.) Brief facts in a nutshell are as under: