E. RAJA MANI Vs. E. DAYANAND

JUDGEMENT

(1.) This application is filed for an injunction restraining the respondents, their men, agents etc., from making any illegal constructions over the suit schedule property and not to alter the nature of the suit schedule property during the pendency of the appeal.

(2.) The suit in the lower court, out of which the appeal arises, was filed for a partition, separate possession etc. The same was dismissed and therefore, the plaintiffs are in appeal in this appeal.

(3.) The appeal was filed in the year 2006 and there an order was passed in Sept., 2006 after hearing both the learned counsels restraining the respondents from alienating the suit schedule property.