A N DYANESWARAN Vs. A V S SHEVARAJ

JUDGEMENT

(1.) THE application in A.No.4592 of 2010 has been filed by the applicants/defendants to vacate the injunction granted in O.A.No.696 of 2008 dated 16.07.2008.

(2.) THE Original Application in O.A.No.696 of 2008 has been filed by the applicant/plaintiff to grant an order of interim injunction restraining the respondents/defendants their men, servants, agents and assigns from any way encumbering or alienating the schedule mentioned property pending and disposal of the suit.

(3.) THIS Court ordered notice to the defendants in O.A.No.696 of 2008 on 22.06.2008. After service, as there was no representation by the defendants, an interim order of injunction was granted by this Court on 16.07.2008 for a period of four weeks. On 13.087.2008, as there was no representation for the defendants, this Court extended the order of injunction until further orders.