S. PRABHU Vs. C. RANGASAMY

JUDGEMENT

(1.) The Civil Revision petition has been filed against the order dtd. 1/12/2021 passed in I.A.No.2 of 2021 on O.S.No.76 of 2021.

(2.) The revision petitioner is the plaintiff, who instituted a Suit for permanent injunction in O.S.No.76 of 2021. Along with the Suit the revision petitioner file I.A.No.2 of 2021 for grant of interim injunction, which was granted by the Trial Court at the time of admission of the Suit. The injunction was in force. While so, the Trial Court on 1/12/2021 closed the Interlocutory Application without assigning any reason and merely on the ground that the Suit was ripe for trial.

(3.) The learned counsel for the revision petitioner mainly contended that the Interlocutory Application was not decided on merits. More so, the injunction was in force all along from the institution of the Suit and till such time the Suit was posted for trial. The Trial Court without recording any reason simply closed the Interlocutory Application, which is improper and caused prejudice to the interest of the plaintiff, since he is enjoying the interim injunction granted by the Trial Court from the date of the admission of the Suit by the Court.