SUNITA KARBOTKAR Vs. SATISH RAJARAM NACHINOLKAR

JUDGEMENT

(1.) This appeal takes exception to an order passed by the learned Civil Judge, Senior Division, Panaji in Special Civil Suit No. 26/2007/B whereby the learned Civil Judge restrained the appellants/ defendants from carrying out any construction in the suit property till further orders.

(2.) The facts which are material for deciding this appeal are as under:

(3.) I have heard both the learned Counsel for the appellants and the respondents.