SIRUVALAI MATHINA PALLIVASAL Vs. SHAPEEYA BI

JUDGEMENT

(1.) The fair and decretal order dated 16.10.2019 passed in I.A.No.376 of 2019 in O.S.No.187 of 2019 by the learned Principal District Judge, Villupuram, is under challenge in the present Civil Miscellaneous Appeal.

(2.) The 18th defendant is the appellant and the first respondent instituted a suit for declaration and injunction. Along with the suit, an Interlocutory Application in I.A.No.376 of 2019 was filed by the plaintiff, seeking an order of interim injunction. The Trial Court granted an order of interim injunction based on the facts and circumstances.

(3.) The Trial Court was of the opinion that a prima facie case was made out by the plaintiff and accordingly, granted an order of interim injunction.