REJI CHACKO Vs. R KASTHURI

JUDGEMENT

(1.) Plaintiff in the trial Court is the revision petitioner before this Court. Suit in the trial Court is O.S.No.45 of 2002 and the Court of first instance is Sub-Judges Court, Poonamallee. The suit was transferred to District Munsif Court, Sriperumbudur and re-numbered as O.S.No.342 of 2009.

(2.) The 'District Munsif's Court, Sriperumbudur' shall hereinafter be referred to as the 'trial Court' for the sake of convenience and clarity.

(3.) Suit in the trial Court is for declaration/direction, permanent injunction qua alienation and mandatory injunction qua demolition.