MANOJ JOSHI Vs. ANJANA MEHARIA

JUDGEMENT

(1.) Both the appeals, being directed against different parts of the self-same order, are taken up for hearing together. For the sake of convenience, while referring to the parties as "appellants" and "respondents", we shall go by the array of parties in FMA 365 of 2026.

(2.) FMA 365 of 2026 has been preferred against the portion of Order No. 41 dated February 11, 2026 passed in Title Suit No. 64 of 2025, whereby the injunction application filed by the defendants/respondent nos. 1-5 was partially allowed.

(3.) The said suit has been filed by the plaintiffs/appellants, who are co-trustees (along with respondent nos. 1-5) of the proforma respondent No. 6-Trust, namely, Gayatri Chetna Foundation, for the following reliefs: