V. BOSE Vs. J.SELVARENGARAJU

JUDGEMENT

(1.) Challenging the Judgment and Decree passed in C.M.A.No.53 of 2012 on the file of the XV Additional Judge, City Civil Court, Chennai, confirming the fair and final order passed in I.A.No.4556 of 2012 in O.S.No.1696 of 2012 on the file of the II Assistant Judge, City Civil Court, Chennai, the plaintiff has filed the above Civil Revision Petition.

(2.) The plaintiff filed the suit in O.S. No.1696 of 2012 for permanent injunction restraining the defendants 5 and 6 from proceeding with any type of construction in the suit property. The plaintiff also filed an application in I.A.No.4556 of 2012 seeking for temporary injunction restraining the defendants 5 and 6 from putting up any construction in the suit property.

(3.) From the above, it is clear that the prayer sought for in the suit as well as in the Interlocutory Application are identical.