COMMISSIONER AVADI MUNICIPALITY AVADI Vs. A SUBRAMANI UDAYAR

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order, dated 18.12.2009, made in I.A.No.1553 of 2009, in O.S.No.389 of 2009, on the file of the Principal District Munsif Court, Poonamallee.

(2.) The petitioner in the present civil revision petition is the defendant in the suit, in O.S.No.389 of 2009, on the file of the Principal District Munsif Court, Poonamallee. The respondents had filed the suit, in O.S.No.389 of 2009, praying for a decree of permanent injunction, restraining the petitioner and others from, in any manner, interfering with the plaintiffs' peaceful possession and enjoyment of their respective portions of the suit properties.

(3.) The respondents had also filed an interlocutory application, in I.A.No.1553 of 2009, under Order XXXIX Rules 1 and 2 of the Civil Procedure Code, 1908, praying for an order of ad-interim injunction, as prayed for therein. By its order, dated 18.12.2009, the trial Court had passed an order directing the parties to the suit to maintain `status quo,, till the disposal of the suit. Aggrieved by the said order, the petitioner has preferred the present Civil Revision Petition before this Court, under Article 227 of the Constitution of India.