P R HEMACHANDRA BABU Vs. RANGARAJ

JUDGEMENT

(1.) Application No. 2828/2006 has been filed by the plaintiff to stay the operations of all further proceedings by virtue of the preliminary decree passed in O.S. No. 5031/1996 on the file of the 12th Assistant City Civil Court, Chennai, pending disposal of the above suit.

(2.) Application No. 3932/2006 has been filed by defendants 1, 3, 4 and 9 to 13 to dismiss the entirety of the proceedings in C.S. No. 586/2006 as being barred by both res judicata under Section 11 C.P.C., read with Section 12 C.P.C., and also barred by limitation.

(3.) The parties are referred to as per their rankings in the suit for the sake of convenience.