T N ELECTRICITY BOARD Vs. S DHARMA LINGAM

JUDGEMENT

(1.) THE revision petitioners are the defendants in the suit before the Court below.

(2.) THE respondent/plaintiff filed the suit in O. S. No. 35 of 2005 on the file of the District Munsif-cum-Judicial Magistrate, Arcot and prayed for ad-interim injunction against the revision petitioners in the petition in I. A. No. 59 of 2005 in the said suit. The learned District Munsif, having considered the rival submissions made on the basis of the records available, granted interim injunction as prayed for. The revision petitioners have come forward with this revision challenging the legality of the order passed by the Court below.

(3.) IT is not in controversy that the revision petitioners purchased a portion of the land belonging to the respondent and acquired several other, properties so as to erect a new 110/33/11kv sub-station in respect, of Vellore Electricity Distribution Circle at a cost of Rs. 775. 40 lakhs and to draw high tension electrical lines across and over the lands be longing to the respondent as well as that of third parties, while so, the respondent filed the said suit and obtained interim injunction against the revision petitioners as referred to above. This revision petition is directed against the said order passed by the Court below I. A. No. 59 of 2005 dated 8. 6. 2005.