SUNDARRAJ Vs. V. PERIYASAMY

JUDGEMENT

(1.) The plaintiff is the Revision Petitioner herein.

(2.) The petitioner/plaintiff filed a suit in O.S.No.307/2014 before the I Additional District Munsif Court, Kallakurichi for the relief of permanent injunction in respect of the suit property.

(3.) In the above suit, a written Statement was filed on behalf of the respondents/defendants, evidence has been let in and the arguments have also been completed. When the suit is posted for judgment, the petitioner/plaintiff filed I.A.No.1054/2019 seeking the following prayer: