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Judgment
R.K. Deshpande, J.(Oral)—Rule made returnable forthwith. Heard the matter finally by consent of learned counsels appearing for the parties.
In a suit simpliciter for grant of injunction restraining the defendant from interfering with the possession of the plaintiffs over the suit property, the trial Court rejected the application for grant of injunction, whereas the lower appellate Court has allowed it. Hence, the original defendant is before this Court.
It seems that the property is a joint family property. There is no finding recorded by the Courts below on the question of possession. The appellate Court has also failed to record the finding as to whether the plaintiffs are in possession or the defendant. The partition deed, if any, has not been considered containing recital about the possession of the property. In view of this, the order impugned suffers from non application of mind to the relevant aspect of the matter. The same cannot, therefore, be sustained and the matter will have to be sent back to the lower appellate Court to decide it afresh.
In the result, the writ petition is allowed. The judgment and order dated 05.10.2015 passed by the lower appellate Court in Misc. Civil Appeal No. 29 of 2014 is hereby quashed and set aside and the matter is remanded back to the Principal District Judge, Amravati, for recording specific finding on the aspect of physical possession.
The parties to appear before the lower appellate