RADHAKRISHNAN Vs. NASEKARAN

JUDGEMENT

(1.) CIVIL Revision Petition filed against the order, dated 12.12.2008, made in I.A.No.1698 of 2008, in O.S.No.87 of 2003, on the file of the District Munsif Court, Madurantagam.

(2.) THE petitioners in the Civil Revision Petition are the defendants in the suit, in O.S.No.87 of 2003, filed by the respondent for a decree of permanent injunction to restrain the defendants, their men, agents and representatives from, in any manner, interfering with the plaintiff"s peaceful possession and enjoyment of the suit properties.

(3.) THERE is no appearance on behalf of the respondent. No counter affidavit has been filed on behalf of the respondent.