SHOBHAVATI RANGANATH NAIK DHULAPKAR Vs. SHRIPAD VITHOBA SHETKAR

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith and is heard by consent.

(2.) PETITIONERS are challenging the order dated 03.03.2009 passed by the District Judge-II at Panajim in Miscellaneous Civil Appeal No. 61/2008. By this order the petitioners appeal has been dismissed.

(3.) IN this background, the Appellate Court too found that appellants do not have prima facie good case nor had balance of convenience in their favour.