S SARATH KAKKAMANU Vs. ANANDRAJ

JUDGEMENT

(1.) This civil revision petition has been filed against the order, dated 30.4.2009, in I.A.No.525 of 2009, in O.S.No.297 of 2009, on the file of the District Munsif Court, Alandur.

(2.) The petitioner in the present civil revision petition is the defendant in the suit, in O.S.No.297 of 2009. The respondent had filed the suit praying for a decree of permanent injunction restraining the petitioner and others from, in any manner, interfering with the plaintiff's peaceful possession and enjoyment of the suit properties, described in schedules `A' and `B' of the plaint and for costs.

(3.) It has been stated that, originally, the petitioner had purchased the property bearing Door Nos.1/37, 1/53 and 1/53A, Officers line, Pallavaram Cantonment, Pallvaram, Chennai, situated in R.S.Nos.179 and 180, by way of two separate sale deeds, dated 12.3.1996 and 8.4.1996, from the Madras Christian Children Home, which is a society, represented by V.A.George. From the date of its purchase, the petitioner has been in possession and enjoyment of the said property.