S SRINIVASAN Vs. N LEELAVATHY

JUDGEMENT

(1.) THESE two intra courts appeal challenge the common order of the learned single Judge made in O.A. Nos. 439 and 440 of 2008 seeking interim injunctions restraining the defendants from alienating the property and also from interfering with the possession of the plaintiffs, pending the suit.

(2.) THE Court heard the learned counsel for the appellants and looked into the materials available on record including the order under challenge.

(3.) AFTER hearing the learned counsel for the appellants and on considering the facts and circumstances of the case, the Court is of the opinion that these appeals do not require any admission in the hands of the Court.