LIC HOUSING FINANCE LTD Vs. R SARADHA

JUDGEMENT

(1.) THIS appeal challenges an order of the learned Single Judge made in O.A.No.849 of 2002 seeking an order of interim injunction restraining the respondents, who were defendants 1,4,7 and 8, from dealing with the property or interfering with the plaintiffs' possession, pending suit, which was ordered in favour of the plaintiffs.

(2.) THE Court heard the learned counsel for the appellant and also the learned counsel for the respondents.

(3.) THE said application was countered by the respondents, inter-alia, denying the allegations. However, the learned Single Judge has granted interim injunction in favour of the plaintiffs, which is the subject matter of challenge before this Court.