MANIMEGALAI RAMU Vs. K RASHID KHAN

JUDGEMENT

(1.) THE defendants in O.S. No.6 of 2008 are the revision petitioners before this Court.

(2.) O.S. No.6 of 2008 was filed by the respondents herein/plaintiffs against the revision petitioners for a permanent injunction restraining the revision petitioners/defendants from alienating or encumbering the Suit schedule properties.

(3.) I have heard the learned counsel for the revision petitioners and Mr. A.R.L. Sudaresan, the learned Senior Counsel for the respondents. I have also gone through the documents and judgment filed in support of their submissions.