V.KANNAMMAL Vs. HARIKARDWELLING PRIVATE LIMITED

JUDGEMENT

(1.) This Civil Revision Petition challenges the order dtd. 9/2/2023 passed in I.A.No. 1 of 2022 in O.S.No.1111 of 2015 on the file of the Principal District Munsif Court, Trichy.

(2.) The Civil Revision Petitioner is the plaintiff in the suit. He presented O.S.No.1111 of 2015 seeking the relief of permanent injunction, restraining the second defendant, his men, servants., and etc from interfering with his peaceful possession and enjoyment of the property. Pending suit, he filed an amendment application, which came to be dismissed. Hence, this Revision.

(3.) The case of the plaintiff is that he purchased the property from the first defendant by way of a registered sale deed dtd. 29/3/2012. The plot that he had purchased bears Plot No.13. The said plot is the suit schedule property. The second defendant had purchased Plot Nos.72 and 73 from a different owner, by name, Chitra on 6/5/2015. As both the properties fall in old SF.No.153/1C/118, the plaintiff alleged that the second defendant is attempting to interfere with his possession. Hence, the suit.