S.SELVAKUMAR Vs. A.B.SELVARANGAN

JUDGEMENT

(1.) These Original Side Appeals are filed against the common order dated 13.07.2018 passed in O.A. Nos. 458, 459, 506, 507, 640, 641, 642 of 2018 in C.S. No. 288 of 2018. Thus, all these appeals arise out of a common order dated 13.07.2018 passed by the learned single Judge in various applications filed by the plaintiff, pending disposal of the suit in C.S. No. 288 of 2018.

(2.) For the sake of convenience, the parties to these appeals are referred to as per their rank in the suit.

(3.) The appellant herein, as plaintiff, has filed the suit in C.S. No. 288 of 2018 for a declaration to declare that the properties described in Schedules A, B, C, D, E and F of the plaint are Hindu Undivided Family (HUF) Properties and for other reliefs. In effect, the relief sought for in the plaint is set out hereunder for ready reference:-