S P MOUROUGANANDAME Vs. B. VASSOUGUY

JUDGEMENT

(1.) The Fair and Decreetal orders dated 15.06.2015 in I.A.No.115 of 2013 in O.S.No.31 of 2013 before the 3 rd Additional District Judge, Puducherry is sought to be set aside in the present Civil Miscellaneous Appeal.

(2.) The suit was instituted by the 1 st respondent for Partition. Along with the suit, an Interlocutory Application is filed seeking interim injunction. Considering the facts and the circumstances, the trial Court granted an order of Interim injunction on 15.06.2015, against which, the present miscellaneous appeal is filed. Admittedly, the interim injunction granted by the trial Court is in force for the past about 5 years.

(3.) The learned counsel for the respondents brought to the notice of this Court that the trial has already commenced and in progress.