M. Jeyapaul, J. - (1.) The revision petitioner prayed for interim injunction invoking the provisions under Order 39 Rules 1 and 2 of the Code of Civil Procedure as against his own son and daughter-in-law.
(2.) Both the Courts below held that the plaintiff was entitled to an order of interim injunction till determination of the appeal titled Surender v. Neelam filed against order dated 11.6.2011 under Section 12 of the Protection of Women from Domestic Violence Act, 2005, or till the final disposal of the suit whichever was earlier. The father has come forward with the present revision aggrieved by the aforesaid order.
(3.) Heard the submissions made by the learned counsel for the revision petitioner.;