R. KAMALA Vs. VIKRAM SINGH

JUDGEMENT

(1.) The Plaintiffs in the Suit O.S. No.77 of 2022 on the file of the learned District Munsif, Udhagamandalam, are the Appellants before this Court, questioning the Order, dtd. 4/8/2022 in and by which the learned Judge has adjourned the impugned application to 1/9/2022 for the counter of the Respondents 1 & 2 in the Interlocutory Application filed by the Plaintiffs in I.A. Nos.2 & 3 of 2022 in the above Suit and for objections to the Advocate Commissioner's Report in I.A. No.4 of 2022.

(2.) I.A. No.1 of 2022 is filed for Mandatory Injunction directing the Respondents 1 & 2 and their men to remove the illegal fence and gate put up on 30/3/2022 and also the shed put up on 28/7/2022 which prevents the access to the Petitioners to reach their property through the Suit Schedule property.

(3.) I.A. No.2 of 2022 is filed for an Injunction restraining the Respondents from interfering with the enjoyment of the Suit property.