PUSHPADASAN Vs. SHEELA JERALD

JUDGEMENT

(1.) TWO interlocutory applications, namely, I.A. Nos. 2491 of 2011 and 2658 of 2011 were disposed of by a common order. Both the applications stood allowed. Two Civil Miscellaneous Applications filed by the aggrieved parties against those orders were dismissed. These Original Petitions are directed against those two orders.

(2.) THE facts absolutely necessary for the disposal of these Original Petitions are as follows:

(3.) THE records indicate that in O.S. 504 of 2011 the respondent herein who was the plaintiff in the said suit was able to obtain an interim injunction against the first plaintiff in O.S. 467 of 2011 against commission of waste in the property.