VEERAMMAL Vs. N.M.KALIANNAN

JUDGEMENT

(1.) The instant Civil Revision Petition has been filed challenging the order dated 15.04.2014, passed by the learned Principal District Judge, Namakkal in C.M.A.No.10 of 2014 confirming the order dated 30.04.2014, passed in I.A.No.176 of 2016 in O.S.No.61 of 2013 by the Sub Court, Namakkal. Brief facts leading to the filing of the instant revision:

(2.) The petitioner are the defendants 1 and 3 in the suit O.S.No.61 of 2013, pending on the file of the Sub Court, Namakkal. The suit was filed by the respondents for declaration and injunction in respect of the suit schedule property claiming to be the absolute owner. Pending the suit, the respondents filed I.A.No.176 of 2013 in O.S.No.61 of 2013, seeking for an interim injunction restraining the petitioners and other defendants from interfering with their peaceful possession and enjoyment of the suit schedule property. A counter affidavit was also filed by the petitioners in I.A.No.176 of 2013 in O.S.No.61 of 2013.

(3.) The learned Sub Judge, Namakkal by its order dated 30.04.2014 in I.A.No.176 of 2013 in O.S.No.61 of 2013, allowed the application filed by the respondents and granted injunction in their favour pending disposal of the suit.