AIYSHA MARIAM Vs. K A ABDUL HASSAN

JUDGEMENT

(1.) COMMON Order These civil revision petitions have been filed challenging the fair and final orders of the learned II Additional Judge, City Civil Court, Chennai, dated 16.4.2003 made in C.M.A.Nos.32, 33 and 34 of 2002 respectively, setting aside the orders of the learned II Assistant Judge, City Civil Court, Chennai dated 8.1.2002 made in I.A.Nos.12685, 12686 and 15727 of 2001 in O.S.No.4468 of 2001 respectively.

(2.) THE plaintiff in O.S.No.4468 of 2001 before the learned II Assistant Judge, City Civil Court, Chennai, who is the petitioner herein filed the said suit against the respondents herein for declaration that she alone has got beneficial interest under the settlement deed dated 28.12.1984 executed by late N.K.Ansar Ali said to be her husband, in her favour in respect of suit 'A' schedule property, for mandatory injunction directing respondents 1 to 5 herein, who are defendants 1 to 5 in the said suit, to quit and deliver vacant possession of the first floor of the suit property, which is described in the plaint 'B' schedule property and for other incidental reliefs. In the said suit, she has taken out three applications in I.A.Nos.12685, 12686 and 15727 of 2001. THE first application was for interim injunction against respondents 1 to 5 herein from interfering with her peaceful possession and the possession of the tenants and enjoyment over the suit 'A' schedule property. In the second application, the petitioner has sought for an order of interim injunction against respondents 1 to 6 herein from collecting rents from the tenants viz., respondents 7 to 12. THE third application was filed under Order 40 Rule 1 C.P.C. for appointment of a Receiver for maintenance of the suit property excluding the first floor and also supervise and to collect rents from the tenants.

(3.) TAKING such view, all the civil revision petitions are disposed of with a direction to the learned II Assistant Judge, City Civil Court, Chennai to dispose of the suit in O.S.No.4468 of 2001 at the earliest, in any event, within four months from the date of receipt of a copy of this order. No order as to costs. Consequently, connected miscellaneous petitions are closed.