CHOTIMA BEEVI Vs. ABDUL MUNAF

JUDGEMENT

(1.) This Civil Revision Petition is filed by the defendants 1 to 3 in the suit in OS.No.89/2013 on the file of the Court of District Munsif, Vandhavasi, Tiruvannamalai District, challenging the order dismissing the petition in IA.No.109/2017 filed under Order 7 Rule 11 [d] CPC to reject the plaint.

(2.) Brief facts that are necessary for disposal of this Civil Revision Petition are as follows.

(3.) The respondent in this Civil Revision Petition as plaintiff, filed the suit in OS.No.89/2013 for grant of mandatory injunction directing the defendants 1 to 3 / petitioners herein to demolish and remove the obstructions caused by buildings marked as ABCD in the plaint plan constructed in the suit ''B'' schedule property road poramboke in TS.No.36 in between the street and the plaintiff's ''A'' Schedule patta land in S.Nos.52 and 53. The suit is also for granting permanent injunction restraining defendants 1 to 3 and their men from interfering with the plaintiff's peaceful possession and enjoyment of the suit property. The third relief/prayer in the suit is for permanent injunction restraining defendants 4 to 7 from granting patta to defendants 1 to 3 to the suit ''B'' Schedule Property.