DAYANLAN NAIDU Vs. C.VISANTH KUMAR

JUDGEMENT

(1.) The present appeal is filed challenging the orders passed in I.A.No.1/2023 in O.S.No.581/2022 on the file of the IV Additional District Court, Tiruvallur at Ponneri.

(2.) The respondents 1 and 2 are the plaintiffs in the suit in O.S.No.581/2022 against sixty four defendants including the present appellants for declaration to declare the following documents as null and void :

(3.) The plaintiffs filed I.A.No.1/2023 under Order 39 Rule 1 and 2 C.P.C. for a temporary injunction restraining the sixty fourth defendant from any way accepting the documents pertaining to the suit properties for registration till the disposal of the suit.