VIRUDHUNAGAR HINDU NADARGAL DHARMA PARIBALANA SABAI Vs. TUTICORIN EDUCATIONAL SOCIETY

JUDGEMENT

(1.) Leave granted.

(2.) Aggrieved by an order of the High Court passed under Article 227 of the Constitution, vacating an interim order of injunction granted by the trial Court, the plaintiffs have come up with this appeal.

(3.) We have heard Mr. R. Anand Padmanabhan, learned counsel for the appellants and Mr. Vijay Hansaria, learned Senior Counsel for the respondent Nos. 1 &