LAXMAN VASU MORJE Vs. USHA ANANT LAD

JUDGEMENT

(1.) HEARD Learned Counsel for the parties.

(2.) RULE. By consent heard forthwith.

(3.) BY this Petition under Article 227 of the Constitution of India, the petitioners take exception to Judgment and Order dated 16. 01. 2008, passed by Adhoc District Judge-I, Panaji, in Misc. Civil Appeal No. 48/07, dismissing the appeal preferred against the Order dated 30. 04. 2007, passed by Civil Judge, Senior Division, Pernem, in the application for temporary injunction filed by the respondent/ plaintiff in Regular Civil suit no. 3/07. The Trial Court by the impugned Order restrained the petitioners/defendants from interfering with the suit property in any manner whatsoever till the disposal of the suit. The Appellate Court confirmed the Order.