PANDURANGA BRICK WORKS 73/3 POONAMALLEE HIGH ROAD AMINIJIKARAI Vs. GURURAGHAVENDRA FOUNDATIONS PVT LTD

JUDGEMENT

(1.) ORIGINAL Application No.839/2006 has been filed by the plaintiff for an order of interim injunction restraining the 1st defendant, their servant, agent or any one acting under them or in any manner acting on the basis of the document styled as agreement for sale dated 12.6.2006 purportedly entered into between the plaintiff and the 1st defendant and the letter dated 13.6.2006, extracted from the plaintiff under coercion, pending disposal of the above Suit.

(2.) APPLICATION No.4354/2006 has been filed by the plaintiff to direct the 1st defendant to furnish security to the extent of the said claim and costs on or before a particular date to he fixed by this Hon'ble Court and failing which to pass order in the nature of attachment before judgment of the property described in the schedule hereunder and communicate the same through the Sub Court, Poonamallee.

(3.) THE plaint averments are briefly stated as under: