- (1.) This Civil Revision petition has been preferred against the fair and executable order dated 18.09.2013 made in C.M.A.No.39 of 2010 on the file of the Sub Judge, Tirumangalam, confirming the order dated 30.07.2010 made in I.A.No.1103 of 2009 in O.S.No.443 of 2009 on the file of the District Munsif, Tirumangalam.
(2.) When the matter is posted for hearing and disposal today, there is no representation on behalf of the petitioners.
(3.) The revision petitioners, who are the defendants have filed C.M.A.No.39 of 2010 on the file of the Sub Judge, Tirumangalam, to set aside the order passed in I.A.No.1103 of 2009 in O.S.No.433 of 2009. The respondent, who is the plaintiff has filed I.A.No.1103 of 2009 to grant an order of temporary injunction restraining the defendants from interfering with the peaceful possession and enjoyment of the suit property till the disposal of the suit and to pass an exparte order of ad-interim injunction to that effect till the disposal of the application.;