MOHANA BALUSAMY Vs. M. KANDAHMANI

JUDGEMENT

(1.) The appellant herein is the defendant in O.S.No.23 of 2018 filed by the respondent herein, for the relief of permanent injunction and other consequential reliefs, in which he filed I.A.No.1827 of 2018 on the file of the Fourth Additional District Court, Erode District at Bhavani, for the relief of temporary injunction.

(2.) Both the appellant and the respondent have contested the suit as well as the Interlocutory applications.

(3.) On 17.09.2018, the trial Court allowed the Interlocutory application in favour of the respondent/petitioner granting the relief of temporary injunction restraining the respondent/defendant from interfering with the petitioner's peaceful possession and enjoyment of the suit property till the disposal of the suit. Aggrieved by the said order, the defendant has preferred the present appeal before this Court.