A.VELU Vs. ARULMIGU SRI RENUKADEVI

JUDGEMENT

(1.) These two civil revision petitions arise against the common order passed by the learned XXI Assistant Judge, City Civil Court, Chennai, in I.A.Nos.18 and 19 of 2024 in I.A.No.17 of 2023 in O.S.No.2488 of 2020. The civil revision petitioners are defendants in the suit.

(2.) The plaintiff presented O.S.No.2488 of 2020, seeking permanent injunction restraining the defendants from interfering with the peaceful possession and enjoyment of the suit schedule mentioned property by the plaintiff.

(3.) The claim of the plaintiff is that the suit property belongs to one Arulmigu Sri Renukadevi Amman Aalaya Arakkattalai. It pleaded that on 1/9/2020, the defendants attempted to trespass into the property for the purpose of putting up a construction over the same. The effort to prevent them from doing so by lodging a police complaint did not produce any result, as the police felt that it was a civil dispute and the parties could work out their rights before the civil court.