JADHAVRAO ANANDRAO PAWAR Vs. DILIP BALVANTRAO PAWAR

JUDGEMENT

(1.) Leave granted.

(2.) The appellants filed civil suit No. 197/1995 seeking perpetual injunction to restrain respondents from disturbing their possession over the suit property. An ex-parte interim injunction came to be issued which was confirmed by the learned Civil Judge on 22nd August, 1995. The appeal, filed against the order of the trial Court dated 22nd August, 1995, was dismissed on 24th April, 1996 by the learned Additional District Judge. The matter rested there.

(3.) Respondent No. 1 filed civil suit No. 120/1996 seeking perpetual injunction against the appellant. That suit was decided against the appellant and the suit filed by respondent No. 1 was decreed on 21st November, 1998.