PACHAI MUTHU Vs. B P PRASAD

JUDGEMENT

(1.) CIVIL Revision Petition filed under Article 227 of the Constitution of India against the fair and decreetal order made in I.A.No.705 of 2006 in O.S.No.2480 of 1997 dated 17.04.2006 on the file of the District Munsif, Alandur. Aggrieved over the fair and decreetal order made in I.A.No.705 of 2006 in O.S.No.2480 of 1997 dated 17.04.2006 on the file of the District Munsif, Alandur this civil revision petition has been filed.

(2.) BRIEF facts of the case are as follows: The petitioners are defendants in O.S.No.2480 of 1997. The suit was filed by the plaintiff for the relief of recovery of vacant possession of the B schedule property and permanent injunction to restrain the defendant from interfering with the plaintiffs' peaceful possession and enjoyment of the 'C' schedule property. Issues were framed and the suit was taken up for trial.

(3.) THE Supreme Court of India in its judgment cited above has held as follows: