SIVAPRIYA CONSTRUCTIONS Vs. P T METILDA PREMA DEVARAJ

JUDGEMENT

(1.) As per order passed in the Review Application in Rev.Apln.No.190 of 2013, dated 21.11.2014, the order, dated 18.09.2013 passed in C.R.P (PD).No.2477 of 2013 is set aside and the Revision Petition is restored to file and having considered the arguments advanced by the learned Senior counsel for either side, fresh order is being passed in this Civil Revision Petition on merits.

(2.) It is seen that the Civil Revision has been preferred by M/s. Sivapriya Constructions, the revision petitioner herein under Section 115 of the Code of Civil Procedure against the Judgment and Decree, dated 26.06.2013 made in C.M.A.No.13 of 2013 on the file of the Court of Subordinate Judge, Poonamallee, confirming the fair and decretal order, dated 02.03.2013 made in I.A.No.66 of 2013 in O.S.No.26 of 2013 on the file of the Additional District Munsif, Poonamallee.

(3.) The suit in O.S.No.26 of 2013 was filed by the respondents 1 to 3 against the revision petitioner and 8 others, seeking permanent injunction restraining the defendants, their men, agents or servants from putting up any further construction in the suit property, pending disposal of another suit in O.S.No.270 of 2012 and other consequential reliefs.