MATHANGI ASOKAN Vs. IMRAN DAWOOD KHAN

JUDGEMENT

(1.) This petition is filed by the plaintiff in the Suit seeking punishment of the respondents, who are 2nd to 4th defendants in the Suit for their wilful disobedience of the order of this Court dtd. 10/11/2009 passed in O.A. No. 277 of 2006 in C.S. No. 80 of 2006.

(2.) The Suit has been filed seeking partition and separate possession of the petitioners' half share in the suit property situated at Old Door No. 6, New No. 11, Sir P.S. Sivasamy Salai, Mylapore, Chennai - 600 004. Inter alia, O.A. No. 277 of 2006 was filed by the petitioner seeking an order of interim injunction restraining the 1st defendent from in any manner alienating the suit property.

(3.) Pending disposal of the application, A. No. 5961 of 2007 came to be filed seeking impleadment of respondents 2 to 4 as defendants in the suit, since the suit property had been alienated by the 1st defendant even pending the application.