M. NATARAJAN Vs. M. SHANTHILAL JAIN

JUDGEMENT

(1.) This Civil Revision Petition arises against the Order passed by the learned V Assistant Judge, City Civil Court, Chennai, in I.A. No.5 of 2024, in O.S. No.1065 of 1992, dtd. 7/11/2024.

(2.) The Civil Revision Petitioners are the Legal Heirs of the deceased original Plaintiff one M. Natarajan. He filed O.S. No.1065 of 1992, seeking Permanent Injunction restraining the Defendants from interfering with his peaceful possession and enjoyment of the Plaintiff over the Suit Schedule mentioned property.

(3.) It is the case of the deceased original Plaintiff that the Suit property belongs to a Temple, namely, the 3rd Defendant. He pleaded that the Temple had let out the property to him and that he has been continuing to pay the Rent to the Temple and is in peaceful possession and enjoyment of the same. On 23/9/1991, a Complaint was lodged by the 1st Defendant with the 2nd Defendant against the Plaintiff. Since his possession was sought to be interfered with, he presented the Suit.