SEYYADALI Vs. S.BAIJU VASANTH

JUDGEMENT

(1.) The petitioners, who are the plaintiffs in O.S.No.2380 of 2016 on the file of the First Additional Munsiff's Court, Thiruvananthapuram and appellants in C.M.A.No.16 of 2017 on the file of the first Additional District Court, Thiruvananthapuram, are before this Court in this original petition filed under Article 227 of the Constitution of India, seeking an order to set aside Ext.P7 order dated 22.02.2017 of the First Additional Munsiff's Court, whereby I.A.No.11357 of 2016 in O.S.No.2380 of 2016 stands dismissed and also Ext.P9 judgment dated 22.02.2017 of the First Additional District Court, Thiruvananthapuram, whereby C.M.A.No.16 of 2017 filed against the said order of the Munsiff's Court stands dismissed.

(2.) Heard the learned counsel for the petitioners/plaintiffs.

(3.) The sole issue that arises for consideration in this original petition is as to the legality or otherwise of Ext.P7 order and Ext.P9 judgment of the courts below, whereby the request made by the petitioners for grant of an interim injunction during the pendency of O.S.No.2380 of 2016, stands rejected.