SYED NUSARATHULLAH Vs. NATARAJAN

JUDGEMENT

(1.) THE Civil Revision Petition is filed praying to set aside the fair and decretal order, dated 29. 12. 2005, passed by the learned Second additional District Munsif, Coimbatore, in I. A. No. 632 of 2005 in O. S. No. 2209 of 1993.

(2.) HEARD the learned counsel for the petitioner as well as the respondents.

(3.) THE suit in O. S. No. 2209 of 1993 was filed by the Respondents/ plaintiffs before the Court of the District Munsif, Coimbatore, praying for a decree of permanent injunction restraining the 3rd Defendant in any manner altering the physical features of the suit property, mandatory injunction directing the 3rd Defendant to remove his belongings kept in Item No. 2 of the schedule of property, permanent Injunction restraining 3rd Defendant and his henchmen from in any manner trespassing into the suit property, directing the defendants to pay the costs of the suit and for grant of such other reliefs deemed fit and necessary in the circumstances of the case. Subsequently, the plaintiffs had prayed for an amendment of the prayer in I. A. No. 1005 of 199 6 and that was ordered as prayed for by an order, dated 15. 03. 2001, adding the following prayer for :-'directing the defendants to be ejected from item-1 of plaint schedule property and vacant possession of the same given to the plaintiffs'