DINKAR Vs. KONDIBA

JUDGEMENT

(1.) Appeal is admitted. Counsel for both sides heard finally.

(2.) THE appellant (Ori. Defendant) has filed this Appeal from Order against respondent (Ori. Plaintiff), in view of rejection of his application Exhibit 5 in Regular Civil Appeal No. 9/2013 by District Judge -II, Sangamner, District Ahmednagar vide order dated 02.03.2013.

(3.) AGAINST the judgment and decree passed by dismissal of counter claim of Appellant, he preferred Regular Civil Appeal No. 9/2013 before District Judge, Sangamner, District Ahmednagar. Appellant claimed that during the pendency of suit, temporary injunction had been granted in his favour, and so injunction pending appeal be granted. However, the appellate Court referred to observations in the judgment of the trial Court and rejected the application. Thus, the Appeal from Order.