R. NAGARAJ Vs. SILUVAIMANI

JUDGEMENT

(1.) The plaintiff in O.S.No.926 of 1995 on the file of the Third Additional District Munsif, Coimbatore is the revision petitioner.

(2.) The respondent herein is the landlady, in whose property, the petitioner herein is residing as a tenant. The said suit was filed against the respondent herein seeking a decree for permanent injunction restraining the respondent herein from disturbing or interfering with the peaceful possession and enjoyment of the suit property by the petitioner herein, unless and until the petitioner is evicted under due process of law.

(3.) In the said suit, the petitioner herein filed an application in I.A.No.1177 of 1995 seeking an order of interim injunction restraining the respondent herein from interfering with the peaceful possession of the petitioner pending the suit. An interim order was originally granted on 6.6.1995 and thereafter, periodically extended till 24.10.1997. Subsequent to 24.10.1997, there is no extension of the interim order granted in I.A.No.1177 of 1995.