V ESHWARIAMMAL Vs. USHARANI CHANDRAMOHAN

JUDGEMENT

(1.) ALL these appeals concentrate on challenging a common order of the learned Single Judge of this Court made in O. A. Nos. 243, 244, 246, 245, 247, 248, 250, 249, 251, 252, 277 and 276 of 2007. All those applications came to be filed by the plaintiffs in 6 suits in C. S. Nos. 186, 187, 188, 189, 190 and 207 of 2007.

(2.) FROM the plaints in those suits, it could be seen that the plaintiffs sought the relief of permanent injunction, restraining the defendant in any way interfering with the plaintiffs' carrying on remedial works for the restoration of schedule 'b' property forming part of schedule 'a', being a portion of land and building thereon and also for permanent injunction, restraining the defendant from interfering with the plaintiffs' peaceful possession and enjoyment of the plaint schedule property morefully described in the schedules A and B annexed to the plaint together with all the amenities including supply of water except otherwise than in accordance with law.

(3.) AT the time of filing of those suits, each plaintiff filed two applications in their respective suit, seeking interim relief in the line of the main relief. In all those applications, the respondent made appearance and filed counter affidavits. All those applications were taken up for enquiry and the learned Single Judge has made the following order: