K. RAMACHANDRAN Vs. ROSY

JUDGEMENT

(1.) O.P.(C).No.68/2019 arises from an interlocutory application for injunction and O.P.(C).No.17/2018 arises from an application under Order 39 Rule 2A CPC alleging violation of the order of injunction.

(2.) The application for injunction was allowed by the trial court. However, the first appellate court interfered with the order of injunction and dismissed the application. The plaintiffs allege that the order of injunction was violated by the defendants, for which they moved an application under Order 39 Rule 2A CPC. The said application was dismissed by the trial court.

(3.) Heard Sri.B.Krishna Mani and Sri.S.Ramesh appearing for the respective parties.