V.MANONMANI Vs. MADHAVI

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is directed against the order passed in I.A. No. 48 of 2021 in O.S. No. 213 of 2021, dtd. 1/10/2021 on the file of the Additional District Court/Fast Track Mahila Court, Dindigul, granting temporary injunction under Order 39 Rule 1 and 2 of the Code of Civil Procedure.

(2.) The appellants/petitioners are the respondents/defendants and the respondents/respondents are the petitioners/plaintiffs in I.A. No. 48 of 2021 in O.S. No. 213 of 2021 on the file of the Fast Track Mahila Court, Dindigul.

(3.) The first respondent, as the managing trustee and the respondents 2 and 3, as trustees of Victory Educational Trust, have filed the above suit against the petitioners/appellants, claiming the following reliefs :