E K PALANISAMY Vs. A M MURUGESAN

JUDGEMENT

(1.) 1. These revisions are filed by the defendant in O.S. No. 132 of 1998 on the file of the Principal Subordinate Judge, Erode. The suit mentioned above filed by the respondents restraining the defendant, his men agents and power agents from interfering with the plaintiffs' peaceful possession and enjoyment of the suit properties; for payment of costs by the defendants and such other further remedies.

(2.) THE description of the property as found in the schedule to the plaintiff reads thus:

(3.) ALONG with the suit, the plaintiff the respondents herein filed an Interlocutory Application No. 114 of 1998 for injunction to restrain the defendant from interfering with their possession. The schedule of properties is also the same as described above. On the interlocutory application, the lower Court, as per order dated 20.3.1998 passed the following order: