AKSHAYA BHOOMI INVESTMENT PVT LTD Vs. V USHA

JUDGEMENT

(1.) THE Civil Revision Petition is filed by the plaintiff praying to revise the order dated 18.9.2009 passed by the XIII Assistant Judge, City Civil Court, Chennai in I.A.No.16989 of 2009 in O.S.No,8655 of 2009 and grant necessary relief in the form of an interim injunction.

(2.) THE revision petitioner filed the suit O.S.No,8655 of 2009 for the following reliefs:-

(3.) THE interim relief sought for is the same as the main relief in the suit. It is not disputed that based on the eviction order passed by the Rent Control Court, Execution Petition was ordered and the possession was taken over by the landlords, the respondents herein. At this point of time, respondents are in possession of the property. THE court below declined to grant any interim order at the first instance, however, ordered notice to the respondents fixing the date of hearing as 5.10.2009.