JAYACHITRA Vs. A N S NALL AZHAGU

JUDGEMENT

(1.) THESE three appeals are directed against the common order dated 20.9.2005, passed by the learned single Judge in O.A. No. 568 of 2005, Appln. Nos.2341, 2775 and 3947 of 2005 arising out of C.S. No. 479 of 2005.

(2.) THE facts giving rise to the present appeals are as follows:

(3.) O .S.A. Nos. 248 of 2005 is directed against the order making the interim injunction absolute. O.S.A. No. 250 of 2005 is directed against the order rejecting Appln. No. 2341 of 2005 which had been filed by the defendants to vacate the interim injunction. In other words, O.S.A. Nos. 248 and 250 of 2005 relate to the order of injunction. O.S.A. No. 249 of 2005 is directed against the order relating to Appln. No. 2775 of 2005, wherein the defendants have been directed to deposit the documents taken from the Advocate with the Deputy Registrar (Original Side) of the High Court.