ILAMURUGAN Vs. SUBRAMANIAM

JUDGEMENT

(1.) THE above revision is directed against the order dated 3.12.1997 in I.A.No.527 of 1998 in O.S.No.96 of 1997, on the file of the learned District Munsif, Nannilam, refusing to stay the proceedings of the said suit, pending disposal of an appeal in N.T.R. Appeal No.1 of 1997 before the learned Appellate Authority Revenue Records, Mayiladuthurai, preferred by the revision petitioner/plaintiff to the suit.

(2.) THE brief facts of the case are that the plaintiff is the revision petitioner who has filed the above suit in O.S.No.96 of 1997 before the learned District Munsif, Nannilam seeking a bare injunction against the respondent defendant forbearing the respondent from interfering with the peaceful possession and enjoyment of the suit property.

(3.) MR.R.P.Kabilan, learned counsel for the respondent, reiterated the reasons and findings of the court below and contends that the court below has rightly rejected the application to stay the proceedings.