B RAMACHANDRA ADITYAN Vs. M AMARNATH

JUDGEMENT

(1.) By consent of the parties, the main revision petitions themselves are taken up for final disposal.

(2.) CRP.No.464 of 2003 is directed against the order of the learned District Munsif, Periyakulam dated 18.02.2003 made in I.A.No.131 of 2003 in O.S.No.41 of 2003, in and by which ad-interim injunction was granted till 05.03.2003 and ordered notice to the respondents. In CRP.No.465 of 2003, the very same petitioner challenges the order of the same Court made in I.A.No.141 of 2003 in O.S.No. 41 of 2003 dated 18.02.2003. Here again, the Court below has granted an order of status quo and ordered notice to the respondents.

(3.) Heard, Mr. C. Harikrishnan, learned senior counsel for the petitioner and Mr. K. Doraisami, learned senior counsel for the contesting first respondent.