(1.) CHALLENGING the fair and decreetal order passed in I.A. No. 1983 of 2015 in O.S. No. 5734 of 2013 on the file of VI Assistant City Civil Court, Chennai, the plaintiff filed the above Civil Revision Petition.
(2.) THE plaintiff filed a suit in O.S. No. 5734 of 2013 for permanent injunction, restraining the defendant from dispossessing him from the suit property, except under due process of law.
(3.) IN the plaint, filed in the suit, the plaintiff has stated that he constructed a superstructure in the suit property in the year 1995, out of his own money.