GAYATHRI JAYARAMAN Vs. MUTHU CHANDRASEKAR

JUDGEMENT

(1.) The plaintiffs in C.S.No.83 of 2019 has filed this Original Application, seeking the relief to issue an ad-interim injunction, restraining the respondent from alienating, selling, conveying or otherwise creating any third party rights in respect of any of its assets and properties, except for his discharging the obligations towards the applicants, until the said obligations are fully discharged.

(2.) Heard M/s.Abitha Banu, learned Counsel appearing for the applicants and M/s.R.S.Poornima, learned Counsel representing M/s.Preeti Mohan, for the respondent.

(3.) It is the contention of the first applicant that being the Natural Guardian, she has filed this application on behalf of the applicants 2 and 3 also. The marriage between the respondent and herself was solemnised on 01.06.1997, in Chennai. Subsequent to that, due to difference of opinion, the matrimonial relationship between the respondent and herself was broken down. Ultimately, the marriage dated 01.06.1997, was dissolved by decree of divorce, by mutual consent.