MUTHUSELVAN Vs. SANTHAMANI

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the Fair and Decreetal order dated 04.09.2015 made in I.A.No.324 of 2015 in O.S.No.118 of 2014 on the file of the Additional District Munsif Court, Trichengode.

(2.) The Revision Petitioner is the defendant in the suit.

(3.) The suit is filed by the plaintiff/respondent for permanent injunction forbearing the defendant and his persons from entering into the suit property and disturbing the possession of the suit property by the plaintiff and for paying the cost of the suit to the plaintiff.