P.SURESH Vs. D.KALAIVANI

JUDGEMENT

(1.) Leave granted.

(2.) Could the High Court entertain an application invoking and exercising its powers of superintendence under Article 227 of the Constitution, even where a specific remedial provision available in the Code of Civil Procedure Code, 1908 (hereinafter referred to as 'CPC ') relating to the subject matter - issue is the focal point arising to be addressed in the present appeal.

(3.) Outlining the facts would be relevant to notice the case pleaded in the plaint. The suit instituted by the appellant-plaintiff before the District Munsif Court, Tambaram was for the relief of permanent injunction against the defendants and their agents from interfering with the possession and enjoyment of the suit property by the plaintiff. The suit property comprised of Survey No. 125/1A, Survey No. 125/1C, and Survey No. 230/1B, which was described in their specified boundaries of Patta No. 320.