F ASIR PRAKASH Vs. J EMILY MERLYN SHYLA

JUDGEMENT

(1.) THIS appeal challenges the order of the learned single Judge made in O.A.No.455 of 2007 seeking interim injunction to restrain the appellant/defendant from committing any kind of defamation regarding the character of the respondent/plaintiff to any third parties whomsoever, pending disposal of the civil suit.

(2.) THE said application was taken up for consideration by the learned single Judge. After hearing the parties and looking into the materials available, the learned single Judge has passed an order which reads as follows:

(3.) THE civil suit is pending. THE issue, whether the statement made by the defendant are defamatory statement and whether the plaintiff is entitled for the relief asked for, has got to be decided by the trial Court, on appreciation of evidence, both oral and documents to be let in by the parties. Now, the only question arises for consideration is whether the injunction which has been granted by the trial Court has got to be continued.