REGINA Vs. RUBY

JUDGEMENT

(1.) The Civil Revision is directed against the order passed in I.A.No.4 of 2023 in O.S.No.23 of 2017, dtd. 7/2/2023 on the file of the District Munsif Court, Nanguneri, allowing the petition filed under Order 23 Rule 1 of the Code of Civil Procedure.

(2.) The first respondent, as plaintiff has filed the suit claiming permanent injunction restraining the defendants and their men from interfering in any manner with the plaintiff's peaceful possession and enjoyment of the suit property and the same is pending in O.S.No.23 of 2017 on the file of the Sub Court, Naguneri.

(3.) For the sake of convenience and brevity, the parties herein after will be referred as per their status/ranking before the trial Court.