BEACH ESTATES Vs. LIKHAMI HOLDINGS LIMITED

JUDGEMENT

(1.) THIS Civil Revision Petition is filed by the plaintiffs in O.S.No.252 of 1995 in the Court of the Additional Subordinate Judge of Chengalpattu, aggrieved by the order dated 1.7.1996 passed by the learned Principle District Judge, Chengalpattu in C.M.A.No.55 of 1996 reversing the order dated 24.11.1995 passed by the learned Additional Subordinate Judge, Chengalpattu in I.A.No.350 of 1995 in O.S.No.252 of 1995 and dismissing the application filed by the plaintiffs i.e., I.A.No.350 of 1995 for grant of injunction.

(2.) THE parties in this order will be referred to as they were arrayed in the suit itself.

(3.) THE learned District Judge, after hearing both the parties, considering the material on record including the additional documents produced by allowing the above-mentioned I.As. filed by both the parties to receive additional documents, allowed the C.M.A.No.55 of 1995 by the order under appeal on 1.7.1996, in the result, dismissing the injunction application filed by the plaintiffs. Hence the plaintiffs are before this Court in the C.R.P. as stated above challenging the order of the learned Principal District Judge.