MANICKAM Vs. VADIVAMBAL

JUDGEMENT

(1.) Impugning the fair and decreetal order dated 05.01.2010 and made in the Interlocutory application in I.A.No.940 of 2009 in O.S.No.305 of 2004 on the file of the learned District Munsiff, Krishnagiri, the revision petition is preferred by the defendant.

(2.) Originally, this suit was filed by the deceased first plaintiff Ramanathan as against the revision petitioner/ defendant, seeking the relief of mandatory injunction directing the revision petitioner/defendant to remove the super structures put up by him on the suit property and if, in case he fails to do so to permit the plaintiff to have the super structure removed by the process of Court.

(3.) During the pendency of the suit, the plaintiff Ramanathan had passed away and thereafter, the respondents 2 to 8 being his LRS, were brought on record.