RANI MOHANRAJ Vs. P RAJARATHINAM

JUDGEMENT

(1.) THIS revision is filed under Art.227 of the Constitution of India against an ex parte order of ad interim injunction granted by the lower court.

(2.) THE order of ad-interim injunction was passed in a petition filed by the respondent herein, along with a Guardian O.P. to declare and appoint him as the person and property guardian of Minor Varsha Dhanashree, and also for costs of the proceedings.

(3.) LEARNED Senior Counsel for petitioner herein submitted that even though the impugned order was passed ex parte, the same is one without jurisdiction and, therefore it will be well within the powers of this court to interfere under Art.227 of the Constitution of India.