N PALANISAMY Vs. M KRISHNAMOORTHY

JUDGEMENT

(1.) This Civil Revision Petition is focussed as against the fair and decreetal order dated 12.08.2005 passed in I. A. No.269 of 2004 in O. S. No.1603 of 1998 on the file of the learned Third Additional District Munsif, Trichy.

(2.) Heard the learned counsel appearing for the petitioner/plaintiff as well as the learned counsel appearing for the first respondent/first defendant.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this Civil Revision Petition would run thus: the petitioner herein filed the suit in O. S. No.1603 of 1988 in the Court of III Additional District Munsif, Trichy seeking injunction not to evict him otherwise in accordance with due process of law. The petitioner being an old man has chosen to execute a power deed dated 08.12.2003 in favour of one m. Bernad, S/o. Michel.