M RAMAKRISHNAN Vs. RAMASAMY NADAR (DIED)

JUDGEMENT

(1.) S.A.No.1422 of 1996 had been filed by the plaintiff in O.S.No.68 of 1987 on the file of the Subordinate Court, Kuzhithurai. The said suit was dismissed by the Judgment and Decree dated 20.12.1993. The appeal filed against the Judgment in A.S.No.41 of 1994 had also been dismissed by Judgment and Decree dated 07.11.1995 by the District Court, Nagercoil.

(2.) S.A.No.1423 of 1996 had been filed by the plaintiff in O.S.No.19 of 1990. The said suit has been decreed by the Judgment and Decree dated 20.11993 by the Subordinate Court, Kuzhithurai. The appeal filed against the said Judgment in A.S.No.38 of 1994 had been dismissed by the District Court, Nagercoil by the Judgment and Decree dated 07.11.1995.

(3.) Cmp No.14053 of 1996 had been filed by the appellant in SA.No.1422 of 1996, seeking interim injunction restraining the respondents from alienating the suit properties pending disposal of the Second appeal.