KRISHNAMURTHY Vs. MS VENKATAMMAL

JUDGEMENT

(1.) THIS Civil Revision petitioners/respondents 6 to defendants 6 to 9 have preferred this Civil Revision Petition aggrieved against one order dated 24.7.2008 passed in I.A.No.1195 of 2008 in O.S.No.370 of 2008 by the District Munsif, Ambattur in granting ad interim injunction in favour of the first respondent/petitioner/plaintiff.

(2.) THE first respondent/petitioner/plaintiff has filed No.1195 of 2008 praying for an order of an ad interim injunction raining respondents/defendants, their men, agents, and servants and persons claiming through them from in any manner interfering in the peaceful possession and enjoyment of the petition mentioned party etc.

(3.) ACCORDING to the learned counsel of the revision petitioners, the trial Court has perused only the photo copies of documents before passing the interim order of ad interim injunction in O.A.No.1195 of 2008 and that the first respondent/petitioner/plaintiff has not filed the original documents and he relied on the photo copy of Settlement Deed and the order passed by the trial Court cannot stand in law.