R VASANTHA MANI Vs. V RAYAR

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the order passed in I.A.No.672 of 2017 in O.S.No.826 of 2017 dated 04.09.2017 on the file of the 2nd Additional District Munsif Court, Tiruchirapalli.

(2.) The brief facts, which are relevant to this case, are as follows: The suit in O.S.No.826 of 2017 is filed for permanent injunction restraining the defendants from interfering with the possession and enjoyment of the plaintiff in respect of "B" schedule property in any manner whatsoever either by committing trespass or encroachment; for permanent injunction restraining the defendants from interfering with the possession and enjoyment of the plaintiff in respect of C schedule property in any manner whatsoever either by obliterating the same or splashing or dumping mud or blocking its course. In that suit, an Interlocutory Application in I.A.No.672 of 2017 was filed for temporary injunction. The trial court has granted an order of ex-parte interim injunction. Aggrieved by the same, the petitioner is before this Court by filing the present Civil Revision Petition.

(3.) I have paid my anxious attention to the submissions made by learned counsel for the petitioner. I have also perused the documents placed on record.