T SIVAKUMAR Vs. ARUNMOZHI

JUDGEMENT

(1.) The plaintiff in CS.No.604/2016 and the applicant in Application No.756/2016 is the appellant herein.

(2.) The appellant/plaintiff filed CS.No.604/2016 against the respondents 1 and 2 herein, praying for the judgment and decree for partition and separate possession of 1/3rd share in the Suit "A" Schedule Property, bearing Old No.8, New No.29, Anna Nagar East, comprised in Plot No.382, R.S.No.1 [Part] of Mullam Village, Chennai-102 and for permanent injunction, restraining the 1st defendant, her men or agents or any other person claiming right through her from and in any manner dispossessing the appellant/plaintiff from the Suit B-Schedule property and also for permanent injunction, from creating any document of encumbrance over the said Suit A-Schedule property and to declare te registered Settlement Deed dated 28.06.2010 vide Doc.No.2247/2010 as null and void and legally unenforceable.

(3.) The appellant/plaintiff, pending disposal of the suit, took out an application in Application No755/2016 seeking for an order of ad-interim injunction restraining the 1st respondent / 1st defendant from creating any kind of encumbrance over the Suit A-Schedule property and Application No.756/2016 praying for an order of ad-interim injunction restraining the 1st respondent / 1st defendant from in any manner dispossessing the appellant/plaintiff from the Suit B-Schedule property.