THANGAVEL Vs. KANAGARAJ

JUDGEMENT

(1.) THESE Civil Revision Petitions are filed against the order dated 14.3.2012 made in IA.Nos.94 and 95/2012 in OS.No.521/2010 by the learned Principal Subordinate Judge, Karur, dismissing those applications.

(2.) IN brief the facts are that the Revision Petitioner as Plaintiff instituted a suit in OS.No.521/2010 against the Respondents/Defendants and others for partition and for permanent injunction restraining the Defendant from creating any kind of encumbrance over the suit properties and further restraining the Defendants 9 to 25 from making any drenches and from raising any construction including basement etc. in the suit B-Schedule Property and also restraining them from ploughing the soil by using JCB Vehicles and dry the soil through heavy vehicles. An application for temporary injunction was also filed in IA.No.666/2010. Notice was ordered to the Respondents and the Respondents as Defendants entered appearance through their counsel. But, on 19.7.2011 the Respondents did not file counter and therefore, the Trial Court after perusing the materials placed on record, granted an order of interim injunction till the disposal of the suit.

(3.) I have heard Mr.K.Govindarajan, the learned counsel for the Petitioner and Mr.B.Saravanan, the learned counsel for the Respondents 1 to 7. I have perused the records as well as the impugned orders.