P. ELAIYAPPAN Vs. NATARAJAN

JUDGEMENT

(1.) Leave granted. Heard learned counsel for the parties.

(2.) These appeal(s) impugn common judgment and order of the High Court of Judicature at Madras[1] dtd. 27/1/2023 in Second Appeal Nos. 704 and 705 of 2017.

(3.) Two suits seeking permanent prohibitory injunction in respect of same property were instituted. Original Suit (for short, O.S.) No. 74 of 1998 was instituted by P. Elaiyappan (the appellant herein), inter alia, against Natarajan (the first respondent herein). Whereas O.S. No. 371 of 1997 was instituted by the first respondent, inter alia, against the present appellant.