BIRENDRA VERMA SON OF LATE SEWAK MEHTA Vs. RAGHUBANSH PATHAK SON OF LATE KAPILDEO PATHAK, SEVAYAT SRI RADHA KRISHNA JEE MAHAROJ THAKURJEE

JUDGEMENT

(1.) HEARD learned counsel for the appellants and the respondents.

(2.) THIS appeal is directed against the order dated 10th of July, 2009 passed in Title Suit No. 313 of 2005 pending in the court of 1st Sub-judge, Aurangabad. By the impugned order, the defendant no.2 and defendant nos. 5 to 10 were restrained from interfering with the land in question till disposal of the suit.