P. ARUL Vs. U. MARUTHAMUTHU

JUDGEMENT

(1.) THE present appeal has been filed against the order dated 07.07.2014 in I.A.No.125/2014 in O.S.No.122/2014 passed by the learned II Additional District Judge, Thiruvallur at Poonamallee, whereby the application filed by the appellant herein for ad -interim injunction restraining the respondents from putting up construction in the suit property was dismissed.

(2.) THE appellant herein is the plaintiff and the respondents are the defendants 2 & 3 respectively, in the suit in O.S.No.122 of 2014. One M/s.G.R.Real Estates, represented by its Proprietor Mr.G.Ramachandran, is the 1st defendant in the said suit. For the sake of convenience, the parties are referred as per their rankings in the suit.

(3.) THE brief facts of case of the plaintiff before the Trial Court is as follows: -