A. D. MURUGAN Vs. SP N SATHYAMOORTHY

JUDGEMENT

(1.) Is appeal has been preferred by the appellant laying a challenge to the grant of interim injunction by the learned Single Judge pending disposal of the suit after hearing the parties at length.

(2.) The first respondent being the plaintiff filed a suit in C.S.No.230 of 2019 seeking permanent injunction apart from liquidated damages on the premise that he had purchased the property from the first defendant/second respondent before us for a valuable consideration under the registered sale deed dated 10.01.2018. As there is a threat to the dispossession, the interlocutory application was filed.

(3.) The appellant being the second respondent in the application for injunction filed vacate injunction application, inter alia, contending that he is a tenant of the first defendant apart from having the subsisting agreement for sale.