S.R.RAVICHANDRAN Vs. S.K.R.DEVARAJ

JUDGEMENT

(1.) The Civil Revision Petition is filed against the fair and decretal order dated 21.01.2013 made in I.A.No.54 of 2013 in O.S.No.34 of 2013 on the file of the IV Additional District Court, Coimbatore.

(2.) The petitioners are the plaintiffs and respondents are the defendants in O.S.No.34 of 2013 on the file of the IV Additional District Court, Coimbatore. The petitioners filed the said suit for partition and for declaring the Power of Attorney deed dated 16.02.2006 as null and void and for permanent injunction. The petitioners along with the suit filed I.A.No.54 of 2013 for temporary injunction. On 11.01.2013, notice was ordered returnable by 21.01.2013. In the said petition, the respondents 4 and 5 entered appearance and opposed for grant of injunction. The learned Judge after hearing both the counsel for the petitioners and respondents, held that the documents are required to decide the issue and directed the parties to file their counter affidavit along with the documents if any and adjourned Interlocutory Application to 13.02.2013.

(3.) Against the said order dated 21.01.2013 made in I.A.No.54 of 2013 in O.S.No.34 of 2013, the petitioners have come out with the present Civil Revision Petition.