R. KRISHNAMURTHI Vs. VAIRAMURTHI

JUDGEMENT

(1.) The Revision Petitioners who are the plaintiffs in the original suit filed this revision petition against the decree and judgment made in O.S.No.205 of 2002 on the file of Subordinate Court, Poonamallee dated 08.04.2008.

(2.) For the sake of convenience, the plaintiffs in the original suit referred as revision petitioners and the defendant in the suit referred as respondent hereafter.

(3.) The revision petitioners have filed original suit under Order 7 Rule 1 CPC and Section (6) of Specific Relief Act, 1963 to pass a decree and judgment directing the respondent to quit and deliver the vacant possession of B-schedule lands (i.e.,) I,H,G,D,F,E portions in the sketch to the revision petitioner and further, to remove the construction put up by the respondent in B-schedule property (i.e.,) shown as 1, 2, 3, 4, 5 in the sketch by way of mandatory injunction and for costs.