JANPRIYA BUILDER Vs. N BAVA

JUDGEMENT

(1.) Inveighing the order dated 9/9/2008 passed by the learned VIII Assistant Judge, City Civil Court, Madras in O.S. No. 4498 of 2008, this civil revision petition is focuseed.

(2.) Heard both sides.

(3.) Tersely and briefly, pithily and precisely, the relevant facts, which are absolutely necessary and germane for the disposal of this civil revision petition would run thus: The first respondent N. Bava herein filed a suit in O.S. No. 4498 of 2008 as against the Corporation of Chennai and the Assistant Executive Engineer, Corporation of Chennai, the respondents 2 and 3 herein seeking the following reliefs: -to grant a permanent injunction restraining the defendants or anybody claiming through or under them from in any way interfering with the plaintiff's peaceful possession and enjoyment of the suit schedule property and more particularly from interfering with his right to carry on business in the said property and for costs. (extracted as such) The revision petitioner herein is not a party to those proceedings. The trial Court passed the ex parte judgment and decree and the entire judgment is extracted here under for ready reference: