P. BASKAR Vs. P. MANIVANNAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the order, dtd. 11/3/2013, in I.A.No.48 of 2012, in O.S.No.24 of 2011, on the file of the 1st Additional Sessions Judge (Protection of Civil Rights), Thanjavur.

(2.) The appellant herein is the plaintiff in the suit and the petitioner in the LA. petition and the respondents herein are the defendants in the suit and the respondents in the LA. petition. The appellant herein filed a suit in O.S.No.24 of 2011 for partition and for allotment of 1/15* share in the suit properties and for other reliefs. During the pendency of the suit, the plaintiff filed a petition in I.A.No.48 of 2012, under Order 39 Rule 1 and 2 of C.P.C., to pass an order of temporary injunction, restraining the defendants from encumbering the suit properties, till the disposal of the suit. That petition was dismissed by the trial Court. Against the same, the plaintiff / appellant has preferred this Civil Miscellaneous Appeal.

(3.) Brief substance of the petition, in I.A.No.48 of 2012, is as follows:-