K. DURAISAMY Vs. A. CHINNASAMY

JUDGEMENT

(1.) The above civil revision petition was filed seeking the grant of ad interim injunction in IA.No.2 of 2025 in OS.No.5 of 2025 on the file of the District Munsif, Anthiyur.

(2.) The petitioners had been constrained to approach this Court seeking the relief of injunction since the injunction petition which had been filed by them before the District Munsif, Anthiyur, was not being taken up and the petitioners were suffering on account of the fact that they were not not able to remove sugar cane and banana planted in their lands and subsequently not in a position to adhere to the agreement which they had entered into with M/s.Sakthi Sugars Ltd.,

(3.) To appreciate the above it would be apposite to refer to the facts of the case. The parties are referred to in the same rank as in the suit.