SOORE DETERGENTS Vs. D MOHANRAJ

JUDGEMENT

(1.) THESE three appeals by the plaintiff in O. S. No. 1259/2004 on the file of the VIII Addl. The order dated 27. 5. 2004 wherein I. As. I to III filed by the plaintiff under Order 39 Rules 1 and 2 CPC, wherein ad-interim order of injunction granted has been vacated.

(2.) THE facts of the case in brief leading up to these appeals with reference to the rank of the parties before the trial court are as follow: the plaintiff filed a suit O. S. 1259/2004 against the defendants seeking for permanent injunction restraining the defendants by themselves, their partners, manufacturers, servants, licensees, agents, printers, carries and distributors or any one claiming under them from in any manner:

(3.) IN the said suit, the plaintiff filed IAS. I to III order 39 Rules 1 and 2 CPC. , seeking for an order of temporary injunction against the defendants in terms of the final relief sought for as per clauses (a) (b) and (c) referred to above. An order of exparte temporary injunction was granted on25. 2. 2004. After the appearance the defendants filed objections to the applications with the counter affidavit of the defendants and the trial court by its order dated 27. 5. 2004 vacated the ad-interim injunction granted on25. 2. 2004 and being aggrieved by the said common order on I. As. I to III the plaintiff is before this Court in this appeal.