AMBAL MILLS LTD Vs. S CLEMENT PAULRAJ

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 18. 4. 2006, passed in C. M. A. No. 1/2006 on the file of the Sub Judge, Tiruppur.

(2.) THE defendant company in O. S. No. 348/2005 on the file of the District Munsif Court, Palladam is the revision petitioner.

(3.) THE respondents 1 to 5 herein filed the above suit for a permanent injunction restraining the revision petitioner/defendant from removing the installed machineries of the company situated at Somanur. Along with the suit the plaintiffs filed I. A. No. 1154/2005 for granting an order of temporary injunction.