SATHYABAMA Vs. VANJIAPPAN

JUDGEMENT

(1.) This civil revision petition has been filed against judgment and decree dated 30.10.2017 in C.M.A.No.2 of 2017 on the file of the Subordinate Judge, Dharapuram confirming the judgment and decree dated 05.06.2017 in I.A.No.623 of 2017 in O.S.No.213 of 2017 on the file of the District Munsif Court, Dharapuram, Tiruppur District.

(2.) The respondent filed a suit in O.S.No.623 of 2017 on the file of the learned District Munsif, Dharapuram, seeking bare injunction and mandatory injunction against the petitioner herein. He also filed an interlocutory application in I.A.No.623 of 2017 under Order 39 Rule 1 of CPC seeking an order of interim injunction restraining the respondent from interfering with the enjoyment of the petitioner in using the pathway by constructing a permanent wall.

(3.) The learned trial Court after considering the arguments advanced on either side allowed the application by an order dated 05.06.2017.