A KUMAR Vs. P MUTHUPANDI

JUDGEMENT

(1.) THE defendant in O.S.No.297 of 2001 on the file of Principal District Munsif Court, Tuticorin, has preferred the revision petition aggrieved against the orders passed in I.A.No.1158 of 2001 in I.A.No.1067 of 2001 dated 03.09.2001.

(2.) THE case in brief is as follows:- THE respondents / plaintiffs filed a suit for permanent injunction against the 1st defendant restraining the 1st defendant from locating his liquor retail vending shop at door No.36/5 Pushpam Complex, Ettayapuram Road, Polenaickenpettai, Tuticorin, or any other building within 50 metres from the temple where the plaintiffs' worship. THE plaintiffs also filed I.A.1067 of 2001 to claim an order of temporary injunction. THE defendant filed a counter and opposed the application, wherein it is stated that the shop was opened on 02.08.2001 itself.

(3.) THE points that arise for consideration are (1) Whether the order passed by the court below is proper and correct ? And (2) To what relief ?