T VEDADRI GURUKKAL Vs. I DRAVIDAMANI; MEKALA DRAVIDAMANI; V KRISHNAMOORTHY; A VELMURUGAN; A L RAMKUMAR; G VENKATESAN; S VENKATASUBRAMANI; A PAULRAJ; D NITHYA; C PANDIYAN; P SUBRAMANIAM

JUDGEMENT

(1.) For the sake of convenience, the parties are referred to herein, as they are ranked in Civil Suit.

(2.) O.A.No.200 of 2014 is filed by the plaintiff, for grant of interim injunction restraining the defendants 1, 2 and 9 herein, their men, agents and servants from any way alienating or encumbering the property, namely undivided share of land measuring 1,836 Sq.Ft. out of 6,830 Sq.Ft. and four flats, morefully described in the schedule to the Judge's Summons, pending disposal of the suit. This Court granted an order of interim injunction on 20.03.2014, which had been periodically extended and is still in force.

(3.) The first defendant filed A.No.3894 of 2014 for vacating the above said order of interim injunction.