S.RETHINAKUMAR Vs. K.B.NATARAJAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 15.11.2011 passed in I.A.No.382 of 2011 in O.S.No.1400 of 2006 by the learned District Munsif, Tiruchirapalli.

(2.) HEARD the learned counsel for both the parties.

(3.) A summation and summarization of the germane facts which are necessary for the disposal of the civil revision petition would run thus: The first respondent/plaintiff, K.B.Natarajan, filed the suit for injunction seeking the following reliefs: