SYED MOHAMED Vs. NABISATH BEEVI

JUDGEMENT

(1.) PLAINTIFFS in O.S. No. 60 of 1997 on the file of the Additional District Munsif, Padmanabhapuram, are the revision petitioners.

(2.) PLAINTIFFS filed a suit for a decree of permanent prohibitory injunction restraining the defendants and their men from evicting the plaintiffs from the scheduled property and for other reliefs. It is their case that from the year 1980, they are residing in the scheduled property as absolute owners. First defendant is the sister of the 2nd plaintiff and, the 2nd defendant is her husband and they have no manner of right or title over the scheduled properly. Whileso on 8. 3. 1997, the defendants tried to evict the plaintiff from the scheduled property by force after making some false claim. PLAINTIFFS apprehend that the defendants may forcibly evict them and they have filed a suit for the reliefs stated above.

(3.) SINCE caveat was entered by the respondents, I heard the revision itself at the time of admission,