K ELANGOVAN Vs. N M VELUSAMY; V PARAMASIVAM

JUDGEMENT

(1.) The Civil Miscellaneous Appeal in C.M.A.No.2022 of 2008 arises against the judgment and decree in A.S.No.1 of 2007 on the file of Additional District Court (Fast Track Court No.I), Erode, remanding the matter back to the trial court viz., Principal District Munsif Court, Erode. The plaintiff is the appellant and the respondents are the defendants in the suit.

(2.) The plaintiff filed a suit in O.S.No.629 of 2001 for permanent injunction. The trial Court decreed the suit. Aggrieved over the same, the defendants preferred an Appeal in A.S.No.46 of 2004 and subsequently re-numbered as A.S.No.1 of 2007.

(3.) The Civil Revision Petition in C.R.P No.393 of 2008 arises against the fair and decreetal order passed in I.A.No.22 of 2007 in A.S.No.1 of 2007 on the file of Additional District Court (Fast Track Court No.I), Erode against the judgment and decree passed in O.S.No.629 of 2001 on the file of Principal District Munsif Court, Erode. The plaintiff is the petitioner and the respondents are the defendants in the suit.