V. BALAKRISHNAN Vs. K. CHANDRASEKAR

JUDGEMENT

(1.) This Civil Revision Petition arises against the order passed by the learned I Additional District Munsif Court, Tiruppur, in I.A.No.423 of 2024 in O.S.No.162 of 2023, dtd. 9/12/2024.

(2.) The Civil Revision Petitioner is the plaintiff.

(3.) O.S.No.162 of 2023 is a suit for permanent injunction restraining the defendants from interfering with the plaintiff's peaceful possession and enjoyment of the property.