SAM Vs. THOMAS

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order passed by the Court below in I.A.No.267/2012 dated 15.03.2012, granting an order of interim injunction in favour of the respondent.

(2.) The petitioners are the defendants in the suit. The respondent has filed a suit seeking for a declaration for a right of pathway and for a consequential permanent injunction restraining the defendants from committing any acts of waste over the plaint 'C' schedule property.

(3.) The respondent/plaintiff filed an application under Order 39 Rules 1 and 2 of the Code of Civil Procedure seeking for an order of interim injunction pending disposal of the suit. The Court below had granted an order of interim injunction in favour of the respondent and had subsequently extended the said order. This order has now been put to challenge before this Court.