I MAHENDRA KUMAR NAHAR Vs. E RAVINDRAN

JUDGEMENT

(1.) The present revision is laid seeking-to strike off the plaint in O.S. No. 13700 of 2010 pending on the file of the IV Assistant Judge, City Civil Court, Chennai. Defendants 2 to 5 in the said suit are the petitioners; the plaintiff therein is the first respondent; and defendants 1 and 6 are respondents 2 and 3.

(2.) The first respondent herein has laid the said suit against the petitioners and respondents 2 and 3 for permanent injunction restraining them from in any way interfering with his peaceful possession and enjoyment over the suit property either by dispossession, threat, demolition, renovation, prevention of access, disconnection of amenities or in any other manner except by due process of law.

(3.) The said suit, on such prayer, is sought to be struck off by the petitioners herein, as stated already, they are defendants 2 to 5 in the said suit. The reasons set out in this revision are: