M CHIDAMBARAM TRUST Vs. V RAVICHANDRAN AND JAYALAKSHMI

JUDGEMENT

(1.) Original Application No. 129/2006 has been filed for an order of interim injunction restraining the respondents, their men, servant, agent and any person claiming under the respondents, from in any manner, interfering with the possession of the property as shown in schedule bearing S. No. 52 and 53/2 and bearing Plot Nos. 13 to 18, 31, 32, 37, 45 to 50, 57 to 59, 61 to 63, 65, 66, 72 to 77, 87, 87, 93, 94, 97, 98, 112, 118 and 125 at Sri Kumaran Nagar 1st Street, Seevaram Village, Chennai-96 measuring about 1 acre and 5 cents (45,885 sq.ft.) including putting up any construction either by himself or through their agents, contractors or developers.

(2.) O.A. No. 130/2006 has been filed for an order of interim injunction restraining the respondents, their men, servant, agent and any person claiming under the respondent, from alienating, selling, mortgaging, creating a charge or a lease, in any manner, or encumbering the property either by himself or through an agent develop the property comprised in S. Nos. 52 and 53/2 as described in the schedule, measuring about 20,236 sq.ft. (8.43 grounds) bearing Plot Nos. 126 to 131, 28-B, 29, 30 and 109 to 111 at Sri Kumaran Nagar 1st Street, Seevaram Village, Chennai-96 pending disposal of O.A. No. 129/2000.

(3.) O.A. No. 785/2006 has been filed for an order of attachment by creating a charge in respect of property comprised in S. Nos. 52 and 53/2 as described in the schedule measuring about 20,236 sq.ft. (8.43 grounds) bearing Plot Nos. 126 to 131, 28-B, 29, 30 and 109 to 111 at Sri Kumaran Nagar 1st Street, Seevaram Village, Chennai-96 pending disposal of O.A. No. 129/2006.