E ELANGOVAN KOYAMBEDU Vs. G MANOHARAN

JUDGEMENT

(1.) The plaintiff/applicant has filed this original application, under Order 14 Rule 8 read with Order 39 Rules 1 and 2 of Code of Civil Procedure, for grant of interim injunction, restraining the defendant or any person acting on his behalf from in any manner alienating four shops bearing Shop Nos. T/B63, T/E65, T/B78 and T/E78, Koyambedu Wholesale Anna Fruit Market Koyambedu, Chennai, till disposal of the suit. The plaintiff/applicant is a wholesale food trader in the Koyambedu Anna Wholesale Fruit Market and the defendant is one of the customers. The plaintiff/applicant in normal course of business sold and delivered fruits to the defendant against cheques with a credit of one month.

(2.) It is the submission of the plaintiff/applicant that a sum of Rs. 25,00,000/- (Rupees Twenty Five Lakhs only) is due from the defendant. The cheques, which were issued in favour of the plaintiff/applicant bounced on presentation. It is the case of the applicant/plaintiff, that the defendant has no intention to pay the cheque amount and wanted to cheat, as fruits were taken against bounced cheques.

(3.) It is the case of the plaintiff/applicant that inspite of legal notice, the amount was not paid. The petitioner has also issued public notice regarding the amount due to him from the defendant. It is submitted that the defendant is the owner of four shops referred to above, which he is taking steps to dispose of the property to run away from Chennai.