K GOVINDAN Vs. BAGGIAMMAL

JUDGEMENT

(1.) THE appellants in A.S.No.20 of 2009 on the file of the Sub Court, Trivellore, are the revision petitioners.

(2.) THE respondents filed O.S.No.248 of 2002 on the file of the District Munsif Court, Trivellore, seeking for declaration, injunction and for removal of the hut put up by the revision petitioners in the suit property, and the suit was decreed and three months' time was given to the revision petitioners to remove the encroachment.

(3.) MR.M.R.Kapali, learned counsel appearing for the first respondent, submitted that he has appeared for the respondents before the first Appellate Court and he takes notice for the other respondents and submitted that deliberately, the revision petitioners are taking time and without filing the application for stay, they attempted to stay the execution proceedings and that was rightly dismissed by the Court below and as per the decree, the revision petitioners have not removed the bricks in the suit property and unless they show some bona fide in removing the bricks, they should not be shown any indulgence by this Court.