MARIAMMAL Vs. SUBRAMANIAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to set aside the order, dated 03.06.2011 made in I.A.No.281 of 2011 in O.S.No.50 of 2010, on the file of District Munsif Court, Kovilpatti.

(2.) THE petitioners are the defendants, whereas the respondents are the plaintiffs in the suit in O.S.No.50 of 2010 on the file of District Munsif Court, Kovilpatti.

(3.) ACCORDING to the respondents, the petitioners are trying to interfere with their peaceful possession of the suit property from 26.02.2010. Therefore, they have sought for injunction.