S.UGAVANI Vs. S.KARTHIKEYAN

JUDGEMENT

(1.) This revision arises against the order of learned Principal District Munsif, Coimbatore, passed in I.A.No.1192 of 2016 in O.S.No.963 of 2016 on 06.07.2016.

(2.) Respondent/plaintiff has filed O.S.No.963 of 2016 on the file of learned Principal District Munsif, Coimbatore, seeking a declaration that the settlement deed dated 14.08.2015 registered as Document No.6394 of 2015 on the file of Sub Registrar Office, Gandhipuram, was null and void and other consequential reliefs. Respondent/plaintiff filed I.A.No.1192 of 2016 seeking temporary injunction. Court below, under the impugned order, granted ex parte ad interim injunction. Aggrieved, petitioner/defendant has filed this revision.

(3.) Heard Mr.P.Wilson, learned senior counsel for petitioner and Mr.R.Gandhi, learned senior counsel for respondent.