TRANS MEDICA INDIA LIMITED Vs. R PALANISUBRAMANIAN

JUDGEMENT

(1.) THIS judgment shall govern both these appeals, which have arisen from a common order dated 06.02.2009 of a learned single Judge of this Court made in Original Application Nos.936 and 937 of 2008 respectively, whereby the applications seeking for an interim injunction restraining the defendants from interfering with the peaceful possession and enjoyment of the suit property by the applicant/plaintiff and also from alienating the suit property to third parties, were allowed.

(2.) THE court heard the learned senior counsel for the appellants as well as the respondent.

(3.) THE learned single Judge, on consideration of the materials, took a view that it is a fit case, where prima facie case has been made out, and granted the order of interim injunction. Aggrieved over the same, the defendant-s brought forth the present appeals before this Court.