Page 1

1

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 11487 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 5002 OF 2016 ]  R.M PALANIAPPAN & ORS                        Appellant(s)

                               VERSUS INDIAN CULTURAL RESEARCH TRUST & ANR         Respondent(s)

WITH CIVIL APPEAL NO. 11488 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 5101 OF 2016 ]  CIVIL APPEAL NO. 11489 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 5180 OF 2016 ]  CIVIL APPEAL NO. 11490 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 5184 OF 2016 ]  

J U D G M E N T

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

Page 2

2

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.   

4. The matter was pursued before the High Court in Revision,  wherein  the  following  impugned  order  was passed :-

"58. In fine,  

(i) C.R.P.(PD) Nos. 2905 and 4273

of 2015 are allowed.   

(ii) The  fair  and  decreetal  order

dated  13.04.2015  made  in  C.M.A.  No.

142 of 2014 by confirming the order

and  decreetal  order  dated  16.10.2014

made  in  I.A.No.  15897  of  2014  in

O.S.No.  5904  of  2014  is  hereby  set

aside.   

(iii) Consequently, the application in

I.A.No. 15897 of 2014 in O.S. No. 5904

of 2014 on the file of the learned VI

Assistant  Judge,  City  Civil  Court,

Chennai is hereby dismissed.  

Page 3

3

(iv) C.R.P. (PD) Nos. 2906 and 4272

of 2015 are allowed.   

(v) The  fair  and  decreetal  order

dated 13.04.2015 made in C.M.A.No. 143

of 2014 by confirming the order and

decreetal order dated 16.10.2014 made

in I.A.No. 15900 of 2014 in O.S.No.

5905 of 2014is hereby set aside.   

(vi) Consequently,  the  application

in I.A.No. 15900 of 2014 in O.S.No.

5905  of  2014  on  the  file  of  the

learned VI Assistant Judge, City Civil

Court, Chennai is hereby dismissed.   

vii) However, there is no order as

to costs."   

5.  Heard the learned senior counsel appearing on both  the  sides.   The  respondents  have  fairly submitted that the impugned order can be set aside with their consent.  Therefore, it is not necessary to go into any of the contentions, being an order at the  interlocutory  stage.   Necessarily,  the  interim order passed by the Assistant Judge, the operative portion  of  which  is  extracted  above,  will resuscitate, pending the suit, unless and until duly varied by the trial court. Ordered accordingly.    

Page 4

4

6. Now that we have set aside the order and since the order arises out of an interim order, needless to say, it shall have no bearing on the outcome of the suit.

7. With the above observations and directions and leaving  open  all  the  contentions,  the  appeals  are disposed of.   

No costs.     .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; November 29, 2016.