A.K.HAFASHA Vs. ANEES BANU

JUDGEMENT

(1.) These revisions have been filed seeking exercise of extraordinary and discretionary powers of this Court to strike off the plaint under Article 227 of the Constitution of India.

(2.) I have heard Mr.I.Abrar Mohamed Abdullah, learned counsel for the revision petitioners and Mr.P.Tamilavel, learned counsel for the first respondent in CRP. Nos.993 & 994 of 2025 and Mr.P.Kannan, lenared counsel for the first respondent in CRP. No.997 of 2025.

(3.) The suit in O.S. No.337 of 2024, has been filed by the plaintiff for bare injunction to restrain the defendants from disturbing the possession and enjoyment of the plaintiff in respect of the suit property. O.S. No. 384 of 2024 has been filed by the plaintiff, again for a similar relief of permanent injunction as against the defendants. The third suit in O.S. No.689 of 2024 has been filed by the plaintiff, again for an injunction to restrain the defendants from interfering with the plaintiff's peaceful possession and enjoyment of the suit properties.