K. PALANISAMY Vs. P. PALANISAMY

JUDGEMENT

(1.) This Civil Revision Petition arises against the order of the learned District Munsif at Perundurai in I.A. No.4 of 2022 in O.S. No.145 of 2018, dtd. 9/10/2023.

(2.) The Plaintiff is the Civil Revision Petitioner.

(3.) O.S. No.145 of 2018 was presented for the relief of mandatory injunction and other allied reliefs. According to the Plaintiff, the Suit schedule mentioned property and other properties originally belonged to one Ramaya Gounder and his co-sharers. They created a 10 feet wide pathway over S.F. No.52/A for convenient enjoyment of the said property. In order to enjoy their properties individually, Ramaya Gounder, one Koppana Gounder, and other sharers entered into a Partition Deed on 18/12/1975.