A.S.ANBSAR Vs. MAJILIS-UL-ULAMA

JUDGEMENT

(1.) This civil revision is filed challenging the order passed by the II Additional Subordinate Judge, Trichirappalli, dated 25.04.2016 and made in I.A.No.571 of 2016 in O.S.No.566 of 2016.

(2.) Mr.T.V.Ramanujam, learned Senior counsel appearing for the petitioners would contend that the respondents/plaintiffs filed the suit for bare injunction and also filed an application in I.A.No.571 of 2016 for temporary injunction and the learned Subordinate Judge, without giving any reason and without any regard to the Order 39 Rule 1 and 2 of the Code of Civil Procedure, passed a cryptic order and therefore, the order is liable to be set aside and the civil revision has to be allowed.

(3.) Mr.S.Silambanan, learned Senior counsel appearing for the respondents would submit that the first respondent/plaintiff is running a CBSC school and 2nd respondent was permitted to function as a Secretary and he has been disbursing the salary and he is also administering the school. While so, the petitioners have interfered with the administration of the school, which necessitated them to file the suit and if the interim order is vacated, the respondents would be put to irreparable loss and hardship and hence, he prayed for the dismissal of the civil revision.