SHRIRAM CITY UNION FINANCE LTD Vs. COMPETENT AUTHORITY & DISTRICT REVENUE OFFICER; CHITRA DEVI; K MANNIYAN @ BABU ; SWARNALATHA MAHESH

JUDGEMENT

(1.) The first defendant in the above suit filed Application No.5638 of 2013 in C.S.No.748 of 2013 to vacate the order of interim injunction dated 07.11.2013 passed in O.A.No.864 of 2013 in C.S.No.748 of 2013.

(2.) Suit in C.S.No.748 of 2013 was filed by the first respondent/plaintiff for declaration declaring that the award dated 31.8.2010 passed by the fourth defendant in Arbitration Claim Petition No.1 of 2009 as null and void, for permanent injunction restraining the defendants 1 to 3 from in any manner alienating or encumbering the suit property and for permanent injunction restraining the defendants from brining the suit property for sale by way of public auction pursuant to the filing of E.P.No.659 of 2011.

(3.) C.S.No.748 of 2013 was filed by the first respondent/plaintiff alleging that the second and third defendants collected huge amounts from the public as deposits in the name of M/s.Suprabath Chits and Investments (Private) Ltd., and in its sister concern, namely, M/s.Balaji Hire Purchase (Private) Limited and M/s. Krishna Finance, Chennai, and they committed default in refunding the deposits to the public.