N.JOTHI Vs. S.RADHA

JUDGEMENT

(1.) Challenging the fair and final order passed in I.A.No.161 of 2014 in A.S.No.06 of 2014 on the file of Principal District and Sessions Court, Perambalur, the appellant has filed the above Civil Revision Petition.

(2.) The petitioner has filed the suit in O.S.No.649 of 2004 on the file of Principal District and Sessions Court, Perambalur, to declare that the defendants are not the owners of the suit property, for mandatory injunction and permanent injunction.

(3.) After contest, the Trial Court dismissed the suit.