RAJALAKSHMI Vs. JEYABHARATHI

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the order dated 05.11.2016 made in I.A.No.220 of 2016 in O.S.No.28 of 2016, on the file of District Munsif Court, Theni.

(2.) Heard the learned Counsel for the petitioner, learned Counsel for the respondent and perused the materials available on record.

(3.) The respondent /plaintiff has filed a suit in O.S.No.28 of 2016 seeking the relief of permanent injunction restraining the petitioner from in any way interfering with the peaceful possession and enjoyment of the property in so far as the land being used as a pathway in Survey No.1503/286 measuring an extent of 7.96 cents situated at Sakkaraipatti, Veerapandi Village, Then District is concerned. Along with the suit he filed a petition in I.A.No.61 of 2016 for grant of interim injunction and the same was granted in his favour. In fact the said suit was filed mainly on the allegation that this petitioner/defendant has encroached in the property belonging to the respondent/plaintiff.