MAHALINGAM Vs. MAHALINGAM

JUDGEMENT

(1.) DEFENDANTS 1 and 2 in O.S.No.813 of 1998 on the file of District Munsif Court, Pollachi, are the revision petitioners.

(2.) SUIT filed by the plaintiff was one for declaration that the petitioners are not entitled to any right of way or cart track through the plaint ?A? schedule property and for other reliefs.

(3.) LEARNED counsel for the petitioners submitted that the order, granting injunction is nullity since statutory provisions have not been complied with.