SENTHAMARAIKANNAN Vs. GOVINDARAJULU NAIDU

JUDGEMENT

(1.) 1. This Revision is against the order of the Executive magistrate passed under Section 145 of the Criminal Procedure Code in M. C. No. 4 of 1992 on 17. 12. 1993.

(2.) THE respondent herein filed an application before the executive IInd Class Magistrate, Tindivanam claiming that he is in peaceful possession and enjoyment of the properties comprised in R. S. No. 378/18, r. S. No. 378/14, R. S. No. 280/5, R. S. No. 379/1 and R. S. No. 379/2. He further contended that the petitioners herein are unlawfully interferring with the peaceful possession and enjoyment of the property and that there is apprehension of breach of peace and therefore invoking the jurisdiction of the executive Magistrate Under Section 145, the respondent herein pleaded for an order restraining the petitioners herein from interfering with his peaceful possession. Learned Executive Second Class Magistrate passed an order on 17. 12. 1993 restraining the petitioners herein from interfering with the enjoyment of the property pending disposal of the Civil suit filed by the respondent. Aggrieved by this order of the Executive Magistrate this Revision is preferred.