R SHUNMUGAM Vs. BHANU

JUDGEMENT

(1.) The relief sought for in this revision petition is to set aside the fair and Decreetal order made in I.A.No.30 of 2016 in A.S.No.36 of 2014 dated 30.10.2017 on the file of the learned Subordinate Judge, Chidambaran.

(2.) The revision petitioners filed a suit in O.S.No.50 of 2012 before the learned District Munsif, Chidambaram for permanent Injunction. After the trial, the suit was decreed in part.

(3.) Feeling aggrieved with the order passed by the learned District Munsif, Chidambaram, dated 31.07.2014, the revision petitioners filed an appeal before the learned Subordinate Judge, Chidambaram in A.S.No.36 of 2014.