VIMALA DHARMALINGAM Vs. SASIDHARA PRABHU

JUDGEMENT

(1.) THESE Appeals are filed against the common judgment and Decree dated 30/04/2014 in A.Nos. 1557 and 1558 of 2012 in C.S No. 368 of 2011.

(2.) THE Applications in A.Nos. 1557 and 1558 were filed by the Appellants seeking to vacate the ex -parte order of interim injunction and ex -parte direction issued by this court to furnish security in O.A.No. 467/2011 and A.No. 2494/2011, respectively.

(3.) BRIEF facts of the case.