ALAGU AMBALAM Vs. VELPANDIAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 27.09.2011, passed in I.A.No.194 of 2007 in O.S.No.147 of 2005, by the learned District Munsif, Aruppukkottai.

(2.) HEARD the learned Counsel for the revision petitioner.

(3.) ACCORDING to the learned Counsel for the revision petitioners, the suit property is a public street and they have a right to raise walls having the opening facing the said street, over which the respondents/plaintiffs are having no right to get any injunction, but the lower Court did not advert to these facts.