K. SRINIVASA RAO Vs. S. NARAYANAN

JUDGEMENT

(1.) Application No.2639 of 2013 has been filed by the applicant/defendant seeking to reject the plaint under Order XIV Rule 8 of O.S.Rules r/w Order VI Rule 16(c) of Civil Procedure Court r/w Order VII Rule 11(a) & (d) of Civil Procedure Court, 1908.

(2.) Original Application No.424 of 2013 has been filed by the applicants/plaintiffs praying for grant of Interim Injunction restraining the respondent/defendant, his men, agents, representatives, assigns, tenants, lessees, persons and/or any one acting or claiming under or through him, from in any manner interfering with the applicants'/plaintiffs' use and enjoyment of the common areas of the building including the land on all the four sides of the building viz., Vijay Apartments, Old No.5, New No.9, Burkit Road, T.Nagar, Chennai-600 017.

(3.) Original Application No.425 of 2013 has been filed by the applicants/plaintiffs praying for grant of interim injunction restraining the respondent/defendant, his men, agents, representatives, assigns, tenants, lessees, persons and/or any one acting or claiming under or through him from running a restaurant in the defendant's dwelling unit, viz., Flat No.G-1, Ground Floor, Vijay Apartments, Old No.5, New No.9, Burkit Road, T.Nagar, Chennai-600 017.