KURIAN,J. - (1.) Leave granted.
(2.) The impugned order arises out of an interlocutory order passed by the VI Assistant Judge, City Civil Court, Chennai dated 16.10.2014. The operative portion of the interlocutory order reads as follows:- "In the result, the petition is allowed and thereby an order of Temporary injunction is granted restraining the respondents/defendants and their men, agents and servants from conducting the executive committee meeting on 17.10.2014 or any other future dates as per the notice dated 8.10.2014. No cost."
(3.) The said interlocutory order was affirmed in the Civil Misc. Appeal No. 142 of 2014 by the IV Additional Judge, City Civil Court, Chennai.;