M R F UNITED WORKERS UNION, REP BY PREMPLOYEES STATE INSURANCE CORPORATIONDENT THIRU V PARAMASIVAM AND M R F UNITED WORKERS UNION, REP BY ITS GENERAL SECRETARY THIRU G SANKAR Vs. M R F LIMITED, REP BY ITS GENERAL MANAGER

JUDGEMENT

(1.) The revision petitioners are the defendants in the suit in O.S. No. 13 of 2005 on the file of the District Munsif, Sholingar.

(2.) The respondent/plaintiff filed the suit against the revision petitioners/defendants for permanent injunction restraining them from interfering in any manner with the movement of raw materials, stock of goods, from and into the plaintiff's premises; preventing them from interfering in any manner with the movement of loyal workers, executives, officers, customers from and into plaintiff's premises; and also restraining them from gathering or demonstrating in any manner within 200 metres of the plaint schedule mentioned premises. The respondents also filed the petitions in I.A. Nos. 53 to 55 of 2005 in the said suit for temporary injunction against the revision petitioners for the said reliefs referred to above. Since the court below has granted the ad-interim injunction, the revision petitioners have preferred these revisions questioning the legality of the said orders.

(3.) Heard Mr. P. Chandransekaran, learned senior counsel appearing for the revision petitioners and Mr. Ramasubramaniam, learned Counsel appearing for the respondent.