ANITHA Vs. MOHAN

JUDGEMENT

(1.) The defendant in O.S.No.195 of 2011 is the Civil Revision Petitioner, filing this civil revision petition before this Court.

(2.) The present petition has been filed under Art. 227 of the Constitution of India for strike off the suit in O.S.No.195 of 2011, on the file of the District Munsif Court, Chengalpattu, filed by the respondents/plaintiffs.

(3.) The case of the plaintiffs is that he has filed a civil suit in O.S.No.195 of 2011, on the file of the learned District Munsif, Chengalpattu, (i) for permanent injunction to restrain the defendants 1 to 3 from any way cancelling or altering the patta No. 346 stands in the name of plaintiffs; (ii)for permanent injunction restrain the defendants 1 to 3 from any way acting on the basis of the order dated 26.07.2011 passed by the 3rd defendant ; (iii) for permanent injunction to restrain the 1st defendant her principal their men, agents, servants and representatives from any way interfering with the peaceful possession and enjoyment of the suit property; and (iv) for permanent injunction to restrain the 1st defendant, her principal from any way alienating of encumbering the suit property on the basis of the order dated 26.07.2011 passed by the 3rd defendant.