GORAKHNATH DATTATRAYA HINGDE Vs. BABASEHEB RAKHMAJI DEVRE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the learned counsel for the petitioners and the learned counsel for the respondent Nos.2 to 5.

(2.) The challenge in this petition under Article 227 of the Constitution of India is to the order of injunction passed by the learned Joint Civil Judge, Junior Division, Yeola on 15th March 2013 in Regular Civil Suit No.352 of 2012, thereby restraining the petitioners-original defendants from alienating suit property in any manner, and the order passed by the learned District Judge-2, Niphad, Dist.Nashik in Miscellaneous Civil Appeal No.32 of 2013 on 17th June 2015, whereby the order passed by the learned Joint Civil Judge was confirmed and the appeal came to be dismissed.

(3.) The background facts lea ding to this petition can be summarized as under :-