(1.) The present Civil Revision Petition has been filed under Article 227 of Constitution of India as against the decree and order made in I.A.No.104 of 2019 in A.S.No.81 of 2018 dated 28.10.2020.
(2.) The case of the petitioners is that a suit in O.S.No.181 of 2011 was filed by the present Revision Petitioners as against the present respondent in the Revision Petition, who is the defendant therein seeking for a prayer of permanent injunction restraining the respondent / defendant and his men, agents, assigns, successors in interest hirelings etc., from in any manner interfering or disturbing the petitioners / plaintiffs peaceful possession or enjoyment of the suit property on the ground that the petitioners / plaintiffs are sons of one late Mr.M.R.Chandran and mother Sivakami. Further, the said M.R.Chandran and his mother, Mrs.Saraswathy, had purchased the suit properties by various documents registered before the Avalpoondurai, Sub Registrar's Office in the name of Sivakami and Chandran on various dates. Thereafter, the petitioners / plaintiffs' father died intestate on 02.12.2010 and upon his death, the petitioners / plaintiffs became entitled for 1/4 th share each in the estate of deceased and the plaintiffs' mother Sivakami and the mother of the deceased Saraswathy became entitled for 1/4 th share each. Clubbing all the suit properties, the petitioners / plaintiffs' mother Sivakami and the deceased father's mother, viz., Saraswathi conveyed the suit properties in favour of plaintiffs by way of execution of a settlement deed dated 08.04.2011, which was registered in Document No.2344 of 2011 before the SRO, Avalpoondurai and the petitioners / plaintiffs thus, became the joint owners of the property and they are in possession and enjoyment of the suit property.
(3.) However, the respondent / defendant herein had seem to have proclaimed unfounded rights over the suit property, as the respondent / defendant has an army of vagrants at his disposal and the threat of physical dispossession from the suit property looms large, the respondent / defendant sent few of his men on 28.11.2011 after creating a scene in the said locality in the suit property and continuously harassing the petitioners / plaintiffs. Since there is a threat of interference from the respondent / defendant by trying to dispossess the petitioners/ plaintiffs from the suit property, the petitioners / plaintiffs had no other option than to approach the Court seeking for permanent injunction as against the respondent / defendant herein.