K. SURESH PRABHU Vs. S. RAMESH

JUDGEMENT

(1.) O.A.No.302 of 2020 has been filed by the plaintiff K.Suresh Prabhu, seeking an order of interim injunction restraining the defendant S.Ramesh from interfering and disturbing with peaceful possession of the business, "C3 FITNESS SCIENCE" at Vepery and at Kilpauk.

(2.) A.No. 1652 of 2020 has also been filed by the plaintiff under Order 38 Rule 1, 2 and 5 of CPC., for a direction against the defendant to furnish security to the value of the suit claim failing which to attach the movables and the property given in the schedule to the Judges Summons.

(3.) A.No.13 of 2021 had been filed by the defendant seeking to refer the disputes to arbitration in accordance with Clause 20(b) of the Franshise Agreement dated 13.12.2017.