T.H. MOHAMED FAROOK Vs. L.MURUGANANDAM

JUDGEMENT

(1.) These two Civil Miscellaneous Appeals are filed against the orders in I.A.Nos.609 of 2010 and 216 of 2010 in O.S No 173 of 2010 dated 27.09.2011 passed by the learned District and Sessions Judge II, Kancheepuram.

(2.) The appellants are the respondents/defendants. The respondent herein is the petitioner/plaintiff. For the sake of convenience, the parties will be referred as per the original rank in the suit.

(3.) The plaintiff has filed the suit for specific performance with possession in relief (a) and permanent injunction restraining the defendants from interfering with the plaintiffs possession in relief (b). The suit was initially filed in Chengelpattu and subsequently transferred to Kancheepuram. Interlocutory Application seeking interim injunction to restrain the defendants from alienating the suit property, was filed on 24.11.2008 along with the plaint in 2008 and later numbered as I.A.No.216 of 2010. I.A.No.609 of 2010 was filed seeking interim Injunction to restrain the defendants from interfering the peaceful possession of the plaintiff on 06.07.2010.