AUROBINDO ASHRAM TRUST Vs. HEMLATA

JUDGEMENT

(1.) THE present revision petition is directed against the fair and decreetal order passed by the First Additional District Munsif, Pondicherry, in I.A. No: 2937 of 2002 in O.S. No: 668 of 2002 dated 31.12.2002 in allowing the temporary injunction application filed by the petitioner / plaintiff seeking for an injunction restraining the respondents / defendants or their agents or successor in office from initiating any action against the petitioner / plaintiff on the basis of the impugned report dated "Nil" by expelling the petitioner / plaintiff from the Ashram till the disposal of the suit and pass such other further orders in the circumstances of the case.

(2.) THE revision petitioners are the respondents / defendants. For convenience sake the ranks of the parties before the lower Court are being used in this judgment also.

(3.) HEARD Mr. C.A. Diwakaran, learned counsel for the revision petitioner and Mr. K. Bijai Sundar, learned counsel for the respondent.