A N S NALLA AZHAGU Vs. JAYACHITRA

JUDGEMENT

(1.) The plaintiffs in C.S.No. 479 of 2005 have come forward with O.A.No. 568 of 2005 and A.No. 2775 of 2005 while the defendants in the said suit have come forward with A.No. 2341 and 3947 of 2005.

(2.) The parties, viz, the plaintiffs as well as the defendants will be hereinafter referred to as "applicants-plaintiffs and respondents-defendants" respectively.

(3.) The applicants-plaintiffs have come forward with the suit in C.S.No. 479 of 2005 for permanent injunction, to restrain the respondents-defendants and their men in any manner interfering with the applicants-plaintiffs' possession and enjoyment of suit Schedule 'A' property; and also for a mandatory injunction, to direct the respondents-defendants to deliver the original title deeds mentioned in suit 'B' Schedule.