N. S. SRINIKUMAR Vs. N. BALASUBRAMANIAN

JUDGEMENT

(1.) Heard Mr.P.L.Narayanan, learned counsel for the appellant, and Mr.J.R.K.Bhavanantham, learned counsel for the respondents, through Video Conferencing, due to COVID-19 pandemic.

(2.) This Civil Miscellaneous Appeal is directed against the impugned order dated 20.02.2020 passed in I.A.No.234 of 2018 in O.S.No.298 of 2018 by the learned I Additional District Judge, Tiruvallur, declining to grant ad-interim injunction.

(3.) The appellant herein is the plaintiff and the respondents herein are the defendants 1 to 3 in the suit.