DR.JAISHITH JEBAKUMAR MANUEL Vs. R.SRINATH

JUDGEMENT

(1.) The present Civil Revision Petition has been filed to call for the records pertaining to the impugned order passed by the learned Principal District Munsif, Nagercoil, Kanyakumari District, dtd. 5/12/2025 in I.A.No.2 of 2025 in O.S.No.118 of 2025 and set aside the same and allow the application in I.A.No.2 of 2025 in O.S.No.118 of 2025 by restraining the respondents from conducting sale of the plaint schedule properties in any manner whatsoever till the disposal of the suit.

(2.) Heard Mr.Isaac Mohanlal, learned Senior Counsel for the petitioners and Mr.N.Dilip Kumar, learned Counsel for the respondents 1 and 2.

(3.) The petitioners are the plaintiffs in the suit in O.S.No.118 of 2025 on the file of the Principal District Munsif Court, Nagercoil, Kanyakumari District. The respondents are the defendants in the suit. The suit was filed for declaration and for a further relief of the notice sent by the defendants, dtd. 13/5/2025, as sham, nominal, fictitious, fraudulent, null and void ab initio and for permanent injunction. During the pendency of the suit, the petitioners have preferred an interlocutory application in I.A.No.02 of 2025 for an interim injunction. However, the learned Principal District Munsif, Nagercoil, Kanyakumari District, had not considered the said application and had only adjourned the matter periodically. Hence, the present Civil Revision Petition has been filed with the above prayer.