- (1.) Heard Mr.S.K.Rakhunathan, learned counsel appearing for the applicant (plaintiff) in A.No.7701/2014 and O.A.Nos.760 to 762 of 2014, Mr.R.Sathish Kumar, learned counsel for the applicant (second defendant) in A.No.6795/2014, Mr.S.Vijayaraghavan, learned counsel for the fourth defendant and Mr.A.Selvendran, learned counsel for the fifth defendant.
(2.) Applicant in A.No.7701, 760 to 762 of 2014 is the plaintiff in C.S.No.625 of 2011 and the respondents are the defendants 1 to 5 in the Suit. The applicant in Application No.6795 of 2014 is the second defendant in the said suit. For the sake of convenience, the parties will be referred as per their rankings in the suit.
(3.) Application No.7701 of 2014 has been filed under Order 14 Rule 8 of O.S. rules read with Order 2 Rule 2 of C.P.C., to grant leave to the applicant/plaintiff to file a separate suit, for the reliefs reserved by the applicant/plaintiff.;