SIVAPRIYA CONSTRUCTIONS Vs. P.T.MTILDA PREMA DEVARAJ

JUDGEMENT

(1.) This Civil Revision has been preferred under Section 115 of the Code of Civil Procedure, against the Judgment and Decree, dated 26.06.2013 made in C.M.A.No.13 of 2013 on the file of the Subordinate Judge, Poonamallee, confirming the fair and decretal order, dated 02.03.2013 made in I.A.No.66 of 2013 in O.S.No.26 of 2013 on the file of the Additional District Munsif, Poonamallee.

(2.) The suit in O.S.No.26 of 2013 was filed by the respondents 1 to 3 herein against the revision petitioner and 8 others, seeking permanent injunction restraining the defendants, their men, agents or servants from putting up any further construction in the suit property, pending disposal of the suit in O.S.No.270 of 2012 and other consequential relief.

(3.) In the said suit, Interlocutory Application in I.A.No.66 of 2013 was filed by the respondents 1 to 3, being the plaintiffs in the suit under Order 39 Rule 1 and 2, seeking interim injunction, till the disposal of the suit.