A.DHANAPAL Vs. K.SENTHAMARAI

JUDGEMENT

(1.) M .P.No.1 of 2012 is filed by the Appellant seeking interim stay of order in I.A.No.919 of 2012 in O.S.No.250 of 2011 dated 31.03.2012 on the file of I Additional Family Court, Chennai.

(2.) M .P.No.2 of 2012 is filed by the Respondents 1 to 4 to vacate the stay granted on 25.4.2012 in M.P.No.1 of 2012 in C.M.A.No.1227 of 2012.

(3.) RESPONDENTS 1 to 4 have also filed suit in O.S.No.250 of 2011 on the file of I Additional Family Court, Chennai for (i) declaration that the 1st Respondent is the legally wedded wife of the Appellant to enable her to receive family pension and service benefits and also to declare that the Respondents 2 to 4 as the legal daughters of the Appellant and (ii) permanent injunction restraining the Municipal Commissioner, Namakkal Municipality and other Government officials from disbursing the service benefits to the Appellant till the disposal of M.C.No.494 of 2011 pending on the file of I Additional Family Court, Chennai.