VASANTHI AND OTHERS Vs. R SARAVANAN

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners.

(2.) The petitioner has come forward with this Revision challenging the impugned order passed on 24.04.2015 in I.A.No.1095 of 2014 in O.S.No.72 of 2014 by the learned District Munsif, Jayankondam, dismissing the application filed under Order VII Rule 11 C.P.C.

(3.) The learned counsel appearing for the petitioners would submit that the respondent, as plaintiff, filed suit for bare injunction in respect of 12 cents of property stating that he has purchased the same from one Subramanian and he is in possession and enjoyment of the same for more than 17 years and the first defendant attempted to interfere with his peaceful possession and enjoyment, as if she purchased the property and hence, the plaintiff is constrained to file the suit for bare injunction.