ROOPAVATHI Vs. M. SMITHA

JUDGEMENT

(1.) The petitioners have assailed the order dated 21.09.2019 passed by the learned II Additional Civil Judge and JMFC, Anekal (Trial Court) in O.S.No.432/2019, whereby an exparte ad-interim order of temporary injunction has been granted.

(2.) Respondent No.1 has filed a suit in O.S.No.432/2019 for the relief of permanent injunction along with an application i.e., I.A.No.1 under Order XXXIX Rules 1 and 2 of CPC seeking temporary injunction against the petitioners and respondent No.2. The trial Court has granted ad-interim exparte injunction on 21.09.2019 and the same has been extended on 08.11.2019, further to be listed on 31.01.2020.

(3.) It is the grievance of the petitioners that respondent No.1, taking undue advantage of the exparte ad- interim temporary injunction, is making attempts to disturb the possession of the petitioners relating to the Survey No.15/1 measuring 2 acres 21 1/2 guntas. Hence, seeks for interference of this Court.