CAETANO REMEDIOS DOURADO Vs. DIGAMBAR A NAIK

JUDGEMENT

(1.) THIS Court as by judgment and order dated 26. 02. 2009 decided the Appeal From Order No. 37/2006 by which the application for temporary injunction filed by the plaintiffs who are the appellants herein was allowed. Consequently, the defendants' application for temporary injunction was also rejected. This appeal has thus to follow the suit.

(2.) FOR the reasons stated in the judgment and order passed in Appeal From Order No. 37/2006, the present appeal Appeal From Order No. 38/2006 is allowed.