Section 453 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
453. Temporary Injunction.
- When an interested party has reasonable apprehension that another interested party may cause damage to the assets of the inheritance, or commit acts which may cause grave and irreparable injury to his right, he may apply for a temporary injunction or such other order as may be just and proper to avoid such injury or damage. The court may pass an interim ex parte order, when it is satisfied that the delay will defeat the very object of the relief sought.
