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Judgment
6 paragraphs · 86 wordsA. Badharudeen, J
1.
Ext.P3 injunction order granted by the learned Munsiff, Adimali in I.A.No.1/2020 in O.S.No.84/2020 in a petition filed under order XXXIX, Rule 1
of CPC, is under challenge in this Original Petition filed under Article 227 of the Constitution of India.
2.
No doubt, it is an appealable order under Order 43 Rule 1(r) of CPC. Therefore, the petitioner's grievance can be addressed before the appellate
court.
Therefore, this Original Petition is dismissed with liberty to the petitioner to approach the appellate court.