(1.) This unnumbered revision petition is listed before this Court for deciding as to its maintainability.
(2.) This petition is filed by the first defendant in O.S. 1366/82 on the file of the Court of the District Munsif: Tiruvannamalai, on being aggrieved by the ex parte order made by the Court below in I.A.3762/82 in the above case filed by the plaintiff u/ss. 94 and 151 and O. 39. Rr. 1 and 2. C.P.C. granting an ad interim injunction as prayed for, pending disposal of the said application and directing notice to the revision petitioner (first defendant) and the other two defendants, returnable by 27-11-1982.
(3.) The attack made against this order is that the said order has been passed arbitrarily and without assigning any reason for dispensing with the notice to the petitioner and the other defendants (respondents 2 and 3 herein) and that the said unreasoned order is violative of the principles as laid down in the decision in Abdul Shukoor v. Uma Chander (AIR 1976 Mad 350) rendered by a Division Bench of this Court, to which I was a party.