EZHILARASI; VARADHAN Vs. S UMAPATHY

JUDGEMENT

(1.) Challenging the fair and decreetal order passed in I.A.No.14346 of 2015 in O.S.No.4922 of 2010 on the file of XI Assistant City Civil Court, Chennai, the defendants have filed the above Civil Revision Petition.

(2.) The plaintiff filed the suit in O.S.No.4922 of 2010 for permanent injunction. The defendants have filed their written statement and are contesting the suit.

(3.) The Trial Court framed the issues and taken up the suit for trial.