K. PALANISWAMI Vs. O. PANNEERSELVAM

JUDGEMENT

(1.) Original Application in O.A.No.787 of 2023 has been filed seeking to pass an order of interim injunction restraining the respondent/defendant, his men and any other person claiming under him from interfering with the functioning of the plaintiff as the General Secretary of the All India Anna Dravida Munnetra Kazhagam (AIADMK) Party pending disposal of this suit; Original Application in O.A.No.788 of 2023 has been filed seeking to pass an order of interim injunction restraining the respondent/defendant, his men and any other person claiming under him from holding out or claiming as the Coordinator or as a primary member of the All India Dravida Munnetra Kazhagam (AIADMK) Party pending disposal of this suit; and Original application in O.A.No.789 of 2023 has been filed seeking to pass an order of interim injunction restraining the respondent/defendant, his men and any other person claiming under him from using the official letter head reserved symbol two-leaves and the official flag of the All India Anna Dravida Munnetra Kazhagam (AIADMK) party pending disposal of this suit.

(2.) The suit in C.S.No.181 of 2023 has been filed praying to pass a judgment and decree of permanent injunction restraining the defendant, his men and any other person claiming under him from interfering with the functioning of the Plaintiff as the General Secretary of All India Anna Dravida Munnetra Kazhagam (AIADMK) Party.

(3.) Though all these three applications have been filed for different relief, the facts leading to the filing of all these applications are one and the same, this court is inclined to dispose of the same by way of this common order.