SALMABEE Vs. ABDULLA

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed against the order, dated 3.2.2010, made in I.A.No.2 of 2010, in C.M.A.No.1 of 2010, on the file of the learned Subordinate Judge, Perambalur, against the order, dated 7.12.2009, made in I.A.No.966 of 2009, in O.S.No.371 of 2009, on the file of the learned District Munsif Judge, Perambalur.

(2.) IT has been stated that the petitioner in the present Civil Revision Petition, who is the plaintiff in the suit, in O.S.No.371 of 2009, on the file of the learned District Munsif, Perambalur, had filed an interlocutory application, in I.A.No.966 of 2009, praying for an order of interim injunction. The said interlocutory application had been dismissed, on 7.1.2009. Against the said order, the petitioner had preferred an appeal, in C.M.A.No.1 of 2010, on the file of the learned Subordinate Judge, Perambalur. The petitioner had also filed an interlocutory application before the learned Subordinate Judge, Perambalur, in I.A.No.2 of 2010, praying for an order of interim injunction. However, the learned Subordinate Judge, Perambalur, by his order, dated 3.2.2010, had dismissed the said application. Against the said order, the petitioner had preferred the present civil revision petition before this Court.

(3.) IN view of the submissions made by the learned counsels appearing for the parties concerned, the learned Subordinate Judge, Perambalur, is directed to hear and dispose of the Civil Miscellaneous Appeal No.1 of 2010, on merits and in accordance with law, within a period of four weeks, from the date of receipt of a copy of this order.