(1.) AGGRIEVED over the order of the learned Principal District Munsif, Namakkal, passed in I. A. No. 899 of 2005 in O. S. No. 123 of 2005 dated 08. 06. 2006, this Civil Revision Petition is filed.
(2.) THE brief facts of the case are as follows: the petitioner is the plaintiff in the suit. He filed the suit against the respondent for declaration and permanent injunction regarding the suit property. He also filed I. A. No. 374 of 2005 for temporary injunction and the same was also granted and subsequently was made absolute. Thereafter, the petitioner filed I. A. No. 899 of 2005 for seeking police protection on the ground that inspite of injunction granted by the learned Principal District Munsif, the defendant attached the pathway by putting stones on the pathway and he has prevented the tractor which is being taken to the lands. But in the said application no document was produced so as to give police protection. In the typed set, page No. 9 is the complaint dated 18. 5. 2005 against the respondent and the receipt of the complaint which has been given is found at page No. 10. On 18. 04. 2006, another complaint has been given by the petitioner to the Sub Inspector of Police against the respondent and the receipt of the complaint which has been given in page No. 23 of the typed set of papers.
(3.) THE learned counsel appearing for the respondent would submit that he has not disobeyed the court order and no prejudice is caused by the respondent to the petitioner and therefore prays for dismissal of the petition.