J UMA MAHESWARI Vs. S PETER

JUDGEMENT

(1.) AGGRIEVED over the order of injunction granted by the learned District Munsif, Poonamallee made in I. A. No. 1470 of 2006 in O. S. No. 414 of 2006, this civil revision petition has been filed.

(2.) BRIEF facts of the case are as follows: the respondent/plaintiff has filed O. S. No. 414 of 2006 and the same is pending before the District Munsif, Poonamallee. The prayer in the suit is for bare injunction. The respondent has also filed I. A. No. 1470 of 2006 for ad-interim injunction restraining the defendant/petitioner herein, his men and agent from interfering with the possession of the respondent.

(3.) THE learned District Munsif, Poonamallee passed an order as follows: