BADMANABAN Vs. KANNIAPPAN

JUDGEMENT

(1.) The relief sought for in this revision petition is to set aside the fair and decretal order dated 22.11.2016 made in I.A.No.89 of 2015 in A.S.No.183 of 2014 on the file of the Sub Court, Arakkonam.

(2.) The revision petitioner filed a suit in O.S.No.47 of 2008 against the respondent before the learned District Munsif, Sholingar for bare injunction. After contesting the suit, the learned trial Judge, dismissed the suit on the ground that the suit is for bare injunction. The respondents denied the title. Inspite of denial of the title, the revision petitioner/plaintiff has not sought for any relief for declaration of title. Therefore it was dismissed.

(3.) Aggrieved against the Judgment and Decree passed by learned District Munsif, Sholingar, the revision petitioner preferred an appeal before the Subordinate Judge, Arakkonam in A.S.No.183 of 2014.