S.JAYARAMAN Vs. CORPORATION OF MADRAS

JUDGEMENT

(1.) S .A.No.308 of 2006 is filed by the 4th defendant in the suit-Jayaraman, as against the judgement and decree dated 12.12.2005 passed by the Additional District and Sessions Judge, cum Fast Track Court No.IV, Madras, in A.S.No.362 of 2003 confirming the judgement and decree dated 18.7.2003 passed by the XIII Assistant City Civil Judge, Madras in O.S.No.7829 of 1993, which is one for mandatory and permanent injunctions. S.A.No.521 of 2006 is filed by the 3rd defendant in the suit-Thiyagarajan as against the judgement and decree dated 30.4.2004 passed by the Additional District and Sessions Judge(2nd Fast Track Court, Chennai), in A.S.No.140 of 2001 confirming the judgement and decree dated 11.12.2000 passed by the V Assistant City Civil Judge, Chennai in O.S.No.1026 of 1992, which is one for declaration and permanent injunction.

(2.) THE parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) CHALLENGING and impugning the judgements and decrees of both the Courts below, Jayaraman preferred the S.A.N.308 of 2006 on various grounds.