T.P.KATHIRESAN Vs. R.RAMADASS

JUDGEMENT

(1.) The Civil Revision Petition in C.R.P.(MD)No.2275 of 2011, arises out of the proceedings in execution that were levied by the petitioner seeking execution of a compromise award passed by the Lok Adalat in O.S.No.10 of 2007 on 31.03.2010.

(2.) The suit in O.S.No.10 of 2007 was filed by the plaintiff seeking permanent injunction restraining the defendant from interfering with the plaintiff's possession of the suit property.

(3.) According to the plaintiff the suit property was let out to him as vacant land on 01.01.2006, with permission to put up superstructure to use it as parking plot for the buses belonging to P.S.R.Engineering College run by the plaintiff. During the pendency of the said suit the matter was referred to Lok Adalat and compromise award came to be passed on 31.03.2010. The compromise award provided that the plaintiff would remove the superstructure put up by him in the suit property and vacate and hand over the possession of the suit property to the defendant therein on or before 30.06.2010.