H THIAGARAJ Vs. MARYAMMAL

JUDGEMENT

(1.) THE Civil Revision Petition has been filed by the defendants challenging the fair and final order in C.M.A.No.8 of 2009 on the file of the Sub Court, Udhagamandalam, reversing the fair and final order in I.A.No.396 of 2009 in O.S.No.75 of 2009 on the file of the District Munsif Court, Udhagamandalam.

(2.) THE plaintiff filed a suit for permanent injunction in O.S.No.75 of 2009 on the file of the District Munsif Court, Udhagamandalam. In the said suit, the plaintiff filed an application in I.A.No.396 of 2009 for an ad interim injunction, restraining the respondents from in any manner making use of the property of the firm Sree Sakthi Tea Industry, using the Firm's name Sree Sakthi Tea Industry and from carrying on business in manufacture and sale of tea in the premises generally known as Sree Sakthi Tea Industry, situated at Thummanatty, Thummanatty Village, Udhagamandalam Taluk, THE Nilgiris, till the disposal of this petition and a temporary injunction till the disposal of the main suit.