K. MANICKAM Vs. SEENIVASAN

JUDGEMENT

(1.) Heard learned counsel appearing on either side.

(2.) These Civil Revision Petitions have been filed against the order passed in I.A.Nos.68 of 2019 and 69 of 2019 in O.S.No.82 of 2019 dated 04.11.2019 on the file of the learned Additional District Judge, Pudukottai.

(3.) The revision petitioner herein is the plaintiff and the respondent herein is the defendant in the suit. The petitioner herein has filed a suit in O.S.No.82 of 2019 for a prayer of declaration and for injunction. In that suit, the revision petitioner has filed a petition in I.A.No.68 of 2019 for a temporary injunction not to carry on any construction work. The plaintiff filed another petition in I.A.No.69 of 2019 for a prayer of appointment of a Court Commissioner to visit the suit property. The trial Court passed a common order in both the I.A. Petitions. Both the petitions are dismissed by the trial Court. Against which, the petitioner has filed this revision petitions.