K SAMY Vs. SULOCHANA

JUDGEMENT

(1.) The Civil Revision Petition is directed against the fair and executable orders passed in E.P.No.43 of 1995 in O.S.No.62 of 1981 on the file of the District Munsif Court, Gudalur, The Nilgiris, dated 23.10.2000.

(2.) As against the petitioner, the respondents' father one Sangameswaran instituted a suit for permanent injunction on the ground that the revision petitioner attempted to trespass into the suit land on 29.11.1980 and 30.11.1980 when the plaintiff was away at Coonoor.

(3.) It is further alleged that the revision petitioner and his men have already attempted to trespass into the suit land and dispossess the plaintiff; that the revision petitioner and his men not only trespassed into the suit property but also destroyed the standing paddy crops raised by the plaintiff. In order to restrain the revision petitioner and his men from interfering into the peaceful possession and enjoyment of the property, the respondents' father Sangameswaran has preferred the suit.