A.MUTHUMARIAPPAN Vs. P.R.SUNDARAM

JUDGEMENT

(1.) This civil revision petition arises against the order of the learned Principal District Munsif at Alandur in IA.No.132 of 2016 in OS.No.311 of 2000 dtd. 22/7/2024.

(2.) O.S.No.311 of 2000 is a suit for permanent injunction restraining the defendants, their men, agents and subordinates from interfering with the peaceful possession and enjoyment of the plaintiff over the suit schedule mentioned property.

(3.) The case of the plaintiff is that he purchased the property from one K.M.Yogeswaran, the second defendant in the suit. The purchase was by way of a registered document in document No.2776 of 1991 dtd. 19/9/1991. The suit schedule mentioned property, being a vacant land measuring about 3200 sq.ft., the plaintiff claimed injunction on the basis of title to the same. Since certain persons attempted to trespass into the property, the plaintiff lodged a police complaint. He came to know that unknown persons had been sent at the instance of the defendants and hence, he came forward with the suit for the aforesaid relief.