R. RAVICHANDRAN Vs. SEKAR @ OM SAKTHI SEKAR

JUDGEMENT

(1.) The Fair and Decreetal order dated 20.11.2009 passed in I.A.No.258 of 2008 in O.S.No.88 of 2008 is under challenge in the present Civil Miscellaneous Appeal.

(2.) The plaintiff is the appellant. The suit was instituted for the relief of declaration and for permanent injunction.

(3.) Along with the suit, Interlocutory Applications were filed, seeking an order of interim injunction, restraining the respondents from encumbering the suit property by way of mortgage, sale or exchange or otherwise pending disposal of the suit. The trial Court adjudicated the issues elaborately and dismissed the Interlocutory applications filed by the appellant. Challenging the said order, the present appeal is filed.