M. MURUGAN AND ORS. Vs. M. RAJAMOHAMMED

JUDGEMENT

(1.) Aggrieved as against the dismissal of his I.A. No. 309 of 2014 filed under Order 41 Rule 27 of the Code of Civil Procedure, 1908 in C.M.A. No. 24 of 2012 on the file of the learned Principal Sub Judge, Madurai, the defendants have directed this Revision Petition. The respondent/plaintiff instituted the suit in O.S. No. 110 of 2011 in the Court of District Munsif, Vadipatti seeking injunction with respect to certain items of properties situate in Kallanai Village in Vadipatti North Taluk. The defendants have filed their written statement in the suit contending that they are cultivating tenants and they are also in possession and enjoyment of the properties.

(2.) Along with the suit, plaintiff filed I.A. No. 191 of 2011 seeking interim injunction. The defendants have filed their counter and contested the petition.

(3.) The trial Court granted interim injunction.