M SIVA PRAKASAM Vs. K R NARAYANAN

JUDGEMENT

(1.) THIS order shall dispose off Original Application Nos.1028 of 2010 and 1031 of 2010, both titled as M.Siva Prakasam vs. Mr.K.R.Narayanan.

(2.) IN Original Application No.1028 of 2010, the prayer made is for grant of interim injunction, restraining the respondent, his men, servants or agents from alienating Flat Nos.1 to 9 in Door No.1, New No.49, Present No.41, 1st Main Road, Now Door No.49, Siringeri Mutt Road, Ramakrishna Nagar, Chennai, in favour of third parties.

(3.) THE case set up by the applicant in the affidavit is that while handing over the building for development, the respondent did not hand over the original title deed, which was done only on 24.05.2007, i.e. after three and half years of entering the MOU. This resulted in delay in getting planning permission. But in spite of escalation of prices, the applicant completed construction of all the four floors, numbering 12 flats, i.e. 3 flats in each floor and 24 car parks by the end of December 2009.