JENATH BEEVI Vs. SYED ALIMA

JUDGEMENT

(1.) This Civil Revision Petition is filed as against the fair and decretal Order dated 02.04.2014 made in I.A.No.45 of 2014 in A.S.No.32 of 2013 on the file of the 1st Additional Sub Judge, Nagercoil.

(2.) The brief facts that are necessary for the disposal of this Civil Revision Petition are as follows:

(3.) The respondent in this Civil Revision petition filed a suit in O.S.No.653 of 2010 before the Principal District Munsiff, Nagercoil for a declaration of plaintiff's easement right over the plaint schedule pathway in order to reach the main road from her property and vice versa and consequently a decree for permanent injunction restraining the defendant from blocking the plaint schedule pathway, thus preventing the plaintiff to have access to the plaintiff's property.