I N SARDAR Vs. S V S VEERARAGAVAN

JUDGEMENT

(1.) THE revision has been filed against the order passed in C.M.A.No.20 of 2002, allowing the appeal filed by the respondents/landlord against the grant of interim injunction in I.A.No.1043 of 2001 in O.S.No.891 of 2001 filed by the petitioner for permanent injunction, restraining the respondents from interfering with his possession as tenant, except by due process of law.

(2.) THE trial Court, as stated earlier, granted interim injunction. THE Appellate Court reversed it on the ground that the petitioner had changed the user and had breached the conditions, subject to which the lease was granted and therefore, was not entitled to protection of his possession.