D THOMAS Vs. N THOMAS

JUDGEMENT

(1.) 1. Second defendant in O.S.No.141 of 1998 on the file of Principal District Munsif- cum-Judicial Magistrate Court, Eraniel is the revision petitioner herein. This revision is filed under Art.227 of Constitution of India.

(2.) RESPONDENTS 1 and 2 herein are plaintiffs in the suit and they filed the suit in representative capacity under O.1, Rule 8 of Code of Civil Procedure for a decree for permanent prohibitory injunction restraining petitioner and first defendant from starting or conducting liquor shop both Indian made foreign liquor and country made liquor in ?B? schedule property for proposed and anticipated reasons and apprehended injury and also to restrain other defendants from issuing licence for defendants 1 and 2 for starting liquor shop.

(3.) THE order of lower court is challenged in this revision under Art.227 of Constitution of India.