EVERGREEN MOVIE INTERNATIONAL Vs. BALA FILM DIRECTOR

JUDGEMENT

(1.) THESE O.S.As have been preferred under Order 36 Rule 11 of O.S Rules read with Clause 15 of Letters Patent against the common order dated 8.3.2005 in A.Nos.936 and 937 of 2005 in C.S.No.167 of 2005 respectively.Common Judgment:M. Chockalingam, J.THESE two appeals centered around upon the common order of the learned Single Judge of this Court made in two applications, namely A.Nos.936 and 937 of 2005 in C.S.No.167 of 2005.

(2.) THE Court heard the learned Counsel for the appellant. No representation on the respondents' side. THE affidavit filed in support of both the applications and also the plaint averments are looked into.

(3.) THE only question that would arise for consideration is whether the plaintiff/appellant is entitled to have an order of attachment and also prohibitory order, as asked for before the learned Single Judge?.