T VETRISELVAN Vs. TAMIL NADU MERCHANTILE BANK LTD

JUDGEMENT

(1.) O.A.Nos. 855 and 856 of 2000 have been filed by plaintiff to pass an order of temporary injunction, restraining the first defendant from in any way interfering with his functioning and also to pass a temporary injunction restraining D1 from in any way filing up the post of director in D1 Bank.

(2.) A.Nos.4371 to 4373 of 2000 have been filed by D2 to strike off his name from the plaint, to reject the plaint as there is no cause of action arising at Madras and also to strike out the pleadings, which are unnecessary, scandalous, frivolous and vexatious, which may tend to prejudice the image and reputation as contained in paras 72, 77, 78, 88, 89, 90, 93, 94, 100 and 191 and A.No.4631 of 2000 has been filed by Dl to revoke the leave granted in A.No.3558 of 2000 dated 7.9.2000.

(3.) THE points that arise for consideration are:-