S. THANGAVEL Vs. P. SEKAR POOSARI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed challenging the order passed by the District Munsif Court at Ottanchathiram Dindigul District, in I.A.No.409 of 2024 in O.S.No.106 of 2024. The original.

(2.) For the sake of convenience, the parties herein are referred to as per their rank in the interlocutory application.

(3.) The petitioner and the plaintiff in the original suit are one and the same, namely, P. Sekar Poosari. The respondents/defendants before the trial Court are the appellants herein. The suit in O.S.No.106.of 2024 was filed for a spermanent injunction. The interim application in I.A.No.409 of 2024 was for a temporary injunction, seeking status quo and restraining the respondent/defendants from interfering in any manner with the petitioner /plaintiff's right of Poosariship of Mamparai Sri Muniyappasamy Temple, Markammpatti Village and Post. The trial Court, after hearing the arguments of both Counsels, has proceeded to pass an order of interim injunction in favor of the plaintiff, restraining the respondents / defendants from interfering with the petitioner / plaintiff in his conduct of Poosariship at the Mamparai Sri Muniyappasamy Temple by the impugned order. Challenging the same, the appellants are before this Court.