JOSEPH NICKLAV KOTIN Vs. PASKOL JOSEPH KOTIN

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners (plaintiffs) and the learned counsel for respondent (defendant).

(2.) THIS notice of motion has been taken out by the petitioners (plaintiffs) against the respondent (defendant) for wilful breach of the injunction order passed by this Court on 27.1.1983.

(3.) ACCORDINGLY , by the order dated 27.1.1983 the respondent (defendant) was restrained from recovering the rents from the tenants of the structures standing on the said plot of land bearing survey No.45 Hissa No.2 survey No.46 Hissa No.16 C.T.S. No.175 of village Mogra Andheri (East), Mumbai and from entering upon the said land for any purpose whatsoever.