VITORINO DIAS Vs. JOHN LOBO

JUDGEMENT

(1.) THESE appeals are filed by unsuccessful plaintiffs.

(2.) PLAINTIFFS' application for temporary injunction is rejected. Application filed by the defendant Nos. 1 to 6 claiming injunction has been allowed, and the plaintiffs have been restrained from interfering in defendants' property bearing survey no. 51/2. Plaintiffs are before this Court in present appeals against both these orders by above two appeal from orders.

(3.) CASE proceeds on admitted facts as to location and identification of suit passage and survey numbers surrounding thereto.