RAJENDRA TAMBA Vs. UDAYSINGH RANE SARDESSAI

JUDGEMENT

(1.) HEARD.

(2.) IT is seen that appellants had approached this Court, being aggrieved by order passed by trial Court on 4. 10. 2006 in Civil Misc. Application No. 49/2006 in Regular Civil Suit No. 24/2006/a dismissing CMA No. 49/2006.

(3.) PLAINTIFF appellants' application for temporary injunction against defendants restraining them from creating third party interest and from parting possession of suit property was rejected.