RAJA HOLDINGS Vs. S.RAJINIKANTH

JUDGEMENT

(1.) THE brief facts of the case are as follows: -

(2.) THE plaintiff sought an interim order of injunction restraining the defendants 3 and 4, viz., S.Rajinikanth and R.Meenakshi not to alienate the properties described in the accompanying petition till the disposal of the suit and also pass an ex -parte order of ad -interim injunction to the like effect to the disposal of the petition.

(3.) ON considering the averments of both parties, the learned Judge had framed an issue, viz.,