SUKUMARAN Vs. MADHAVA SHASTRI AND ORS.

JUDGEMENT

(1.) This Review Application has been filed by the petitioner seeking to review the judgment and decree dated 04.04.2014, passed in C.M.A.(MD) No.333 of 2009.

(2.) The review petitioner is the appellant in C.M.A.(MD) No.333 of 2009 and first defendant in O.S.No.19 of 2007. Respondents 2 and 3 are the defendants 2 and 3. One Madhava Shastri, the first respondent and the fourth respondent herein, filed the abovesaid suit, for injunction, restraining the review petitioner/1st defendant in the suit and the respondents 2 and 3/defendants 2 and 3, from interfering with their peaceful possession and enjoyment of the suit properties.

(3.) Facts of the case: