SARASAMMAL Vs. MURUGASAMY

JUDGEMENT

(1.) LPA is preferred against the order dated 2. 3. 1995 passed by the learned single Judge in CMA. No. 229 of 1995. Learned single Judge has dismissed the CMA.

(2.) THE question that arises for consideration is as to this maintainability. THE CMA itself was preferred against the order dated 9. 12. 1994 passed by the Sub Judge, Tiruppur , on an application, I. A. No. 1124 of 1993 filed in A. S. No. 49 of 1993 for an order of temporary injunction. As against the decree passed in A. S. No. 49 of 1993, second appeal lies to this court, which has to be heard and decided by a single judge.