SUDHA BALASAHEB JANGAM Vs. VIDYA SANJAY PATIL

JUDGEMENT

(1.) Rule made returnable forthwith. Heard by consent.

(2.) Learned Counsel and the learned Assistant Government Pleader appearing for the respondents waive service for the respective respondents.

(3.) By way of present petition, the petitioner challenges the order dated 23rd February 2007 passed by the learned Additional District Judge-1, Kopargaon, in Miscellaneous Civil Appeal No. 32/2006, thereby reversing the order dated 21st November 2006 passed by the learned Civil Judge (Senior Division), Kopargaon, below Exhibits 7 and 31 in Regular Civil Suit No. 86/2006, thereby rejecting the application filed by the plaintiff / petitioner for temporary injunction and in turn, an order of temporary injunction in favour of the plaintiff.