ARUVIPURAM DHARMA PARIPALAN YOGAM Vs. K KARUNAKARAN

JUDGEMENT

(1.) The present civil revision petition is filed seeking to dismiss and strike off the suit in O.S.No.8038 of 2011 pending on the file of the learned XVI Assistant Judge, City Civil Court, Chennai.

(2.) The defendants in the said suit are the petitioners herein and the plaintiff thereon is the respondent.

(3.) The respondent has laid the said suit against the petitioners claiming to be the member of the Chennai Sree Narayana Dharma Paripalanam (SNDP) Union, making several allegations against the second petitioner and as well as the third petitioner. In the said suit, the respondent has taken out two applications in I.A.Nos.17417 and 17418 of 2011 for interim injunction restraining petitioners 2 and 3 from in any manner dealing or encumbering or alienating the suit property and for interim injunction restraining the second petitioner herein from in any manner representing / functioning as General Secretary of the first petitioner respectively. By an order dated 31.10.2011, interim injunction was granted in both the applications by the said Court. The present civil revision petition has been filed, as stated already, to strike off the plaint.