M DHANASEKARAN Vs. S KRISHNAN

JUDGEMENT

(1.) BY consent of both the counsel, both the Original Side Appeals themselves are taken up for consideration.

(2.) THIS judgment shall govern these two appeals, which challenge the common order of the learned Single Judge of this Court made in three applications, namely O.A.No.1261 of 2007 and A.Nos.8011 and 8012 of 2007.

(3.) AT the time of initiation of proceedings, the appellant/plaintiff filed O.A.No.1261 of 2007, seeking interim injunction to restrain the respondents/defendants from dispossessing him from the suit property. The order of status quo was issued and it was in force. While the matter stood thus, the first defendant, on appearance, took two applications one in A.No.8011 of 2007 seeking to vacate the status quo order and also the other one in A.No.8012 of 2007 for interim mandatory injunction, directing the plaintiff to hand over possession of a part of the property, namely the ground floor, which was in his possession.