RENGALAKSHMI EDUCATIONAL TRUST Vs. DAVID RAJ, REJENTHIRI, DHAYAMANI

JUDGEMENT

(1.) The revision petitioners/defendants have filed the above revision to set aside the order passed in I.A.No.463 of 2011 in O.S.No.375 of 2011 on the file of District Munsif, Dindigul, dated 21.06.2011.

(2.) The short facts of the case are as follows:-

(3.) The court notice was served on the revision petitioners. The 4th revision petitioner/4th defendant has filed counter statement. The same was adopted by the 1st, 2nd and 3rd revision petitioners/ 1st, 2nd and 3rd defendants. Thereafter the learned Judge has adjourned the injunction suit from time to time and the interim order has been extended. Hence, the revision petitioner has filed the above revision petition to set aside the interim order granted in the interlocutory application in I.A.No.463 of 2011 in O.S.No.375 of 2011 dated 21.06.2011 on the file of the District Munsif Court, Dindigul.