BALA KANAVU ILLANGAL Vs. BEATRICE SAMUEL

JUDGEMENT

(1.) CHALLENGE is made to an order of the learned Single Judge of this Court made in O.A.No.969 of 2004, whereby the appellant/plaintiff, who suffered an order of dismissal, sought for an order of interim injunction restraining the respondents from interfering with the peaceful possession and enjoyment of the suit property found therein.

(2.) THE Court heard the learned counsel on either side. THE affidavit filed in support of the application, counter affidavit and the plaint before the learned Single Judge and also the order under challenge are perused.

(3.) AT the time of filing the suit for the said reliefs, the instant application for interim injunction was filed. The application was countered by the respondents. The learned Single Judge, looking into the materials available and hearing the submissions made, was of the opinion that it was not a fit case where interim injunction could be granted and hence he has dismissed the application and hence this appeal has arisen before this court.