R. Mala, J. - (1.)CIVIL Revision Petition is filed against the fair and decreetal order dated 05.07.2014 made in I.A. No. 841 of 2014 in O.S. No. 512 of 2014 on the file of the Principal District Munsif Court at Alandur, Chennai.
(2.)AT the time of admission, argument of the learned counsel for the petitioner is heard in length.
The revision petitioner herein as a plaintiff filed a suit for the following reliefs:

(a) For grant of permanent injunction restraining the 1st defendant or any other men, agents, or servants or in any of the claiming on behalf of the 1st defendant from interfering with the operation of the cable TV connection under name and style of Vignesh and Shiva Cable Network having office at No. 3012, Kannagi Nagar, Thuraipakkam, Chennai -600 096 without following due process of law.

(3.)AT the time of filing suit, the plaintiff has also filed an application in I.A. No. 12428 of 2013 for an ad interim injunction till the disposal of the suit on the file of the City Civil Court, Chennai. The City Civil Court, Chennai, by an order dated 04.09.2013, has granted ad interim injunction till 18.09.2013 and that has been periodically extended till 22.04.2014.