ULAGALANDAR Vs. SUBRAMANIAN

JUDGEMENT

(1.) Heard the submissions of Mr.Natana Rajan, learned counsel appearing for the Revision Petitioner and Mr.C.T.Mohan for R.Vijayaraghavan, learned counsel appearing for the respondent.

(2.) The present Civil Revision Petition is preferred challenging the order passed by the X Assistant City Civil Court, Chennai in E.P.No.3714 of 2011 in O.S.No.3280 of 1999 whereby the Court has dismissed the E.P. filed under Order XI Rule 32 for directing the respondent to remove the encroached portion in 'B' Schedule of the property.

(3.) The Original Suit was filed by the petitioner for mandatory injunction and for permanent injunction and an ex-parte decree was passed on 14.06.2006 directing the respondent to remove the encroachment over and above the open space on the northern side of the Suit Property.