T CHANDRAKALA Vs. PALANIAMMAL

JUDGEMENT

(1.) THE present revision is directed against the order dated 20.01.2009 passed by the learned Additional District-cum-Sessions Judge, F.T.C.No.1, Coimbatore made in I.A.No.668 of 2007 in O.S.No.453 of 2005.

(2.) THE plaintiff in the above referred suit is the petitioner and some of the defendants thereon are the respondents. THE petitioner has filed the suit in O.S.No.453 of 2005 for declaration of her title over the suit property and for permanent injunction, restraining the defendants thereon, some of them are the respondents herein from interfering with her peaceful possession and enjoyment of the suit property.

(3.) FURTHER, it is contended by the learned Senior counsel appearing for the respondents that such procedure need not be followed.