SHANMUGA NADAR Vs. S. KAMALA

JUDGEMENT

(1.) This memorandum of civil revision petition has been directed against the fair and decreetal orders dated 10.06.2011 and made in I.A.No.301 of 2011 in O.S.No.53 of 2009, on the file of the learned Additional District Munsif, Karaikudi.

(2.) The revision petitioner herein is the plaintiff in the suit in O.S.No.53 of 2009, on the file of the learned Additional District Munsif, Karaikudi, whereas the respondents herein are the defendants in the said suit.

(3.) It is revealed from the records that the revision petitioner/plaintiff has filed a suit in O.S.No.53 of 2009, on the file of the learned Additional District Munsif, Karaikudi, as against the respondents/defendants, seeking the relief of perpetual injunction to restrain the respondents/defendants from in anyway interfering with the peaceful possession and enjoyment of the revision petitioner/plaintiff as well as the other co-sharers of the suit property.