LAKSHMI APARTMENTS FLAT OWNERS WELFARE ASSOCIATION Vs. CHITHAMANI COLONY FLAT OWNERS WELFARE ASSOCIATION

JUDGEMENT

(1.) THE defendant in O.S. No. 2206 of 2013 has filed the Civil Revision Petition in C.R.P.(PD). No. 1525 of 2014 challenging the judgment and decree passed in C.M.A. No. 90 of 2013 on the file of the XVII Additional Judge, City Civil Court, Chennai, modifying the fair and decreetal order passed in I.A. No. 6098 of 2013 in O.S. No. 2206 of 2013 on the file of the XIII Assistant Judge, City Civil Court, Chennai.

(2.) THE plaintiff in O.S. No. 2206 of 2013 has filed the Civil Revision Petition in C.R.P.(PD). No. 1989 of 2014 challenging the judgment and decree passed in C.M.A. No. 91 of 2013 on the file of the XVII Additional Judge, City Civil Court, Chennai, modifying the fair and decreetal order passed in I.A. No. 6097 of 2013 in O.S. No. 2206 of 2013 on the file of the XIII Assistant Judge, City Civil Court, Chennai.

(3.) THE application in I.A. No. 6097 of 2013 was filed by the plaintiff/Association for interim injunction restraining the defendant/Association from interfering with their peaceful possession and enjoyment of the suit property either by constructing or obstructing or interfering with their peaceful possession in respect of the vacant land measuring 2400 sq.ft., after Block 11 & 12.