KRISHNAN (DIED) BALAJI Vs. P.RAGAVAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the order and decree made in I.A.No.474 of 2018 in O.S.No.176 of 2010 dtd. 24/1/2019 on the file of the District Munsif, Tiruttani.

(2.) The revision petitioner is the 2nd defendant in the suit.

(3.) The suit was filed by the respondents herein for the relief of permanent injunction with regard to suit schedule properties.