SEVALAKKAL Vs. GURUSAMY

JUDGEMENT

(1.) THE revision petitioner/petitioner/plaintiff has filed this revision petition as against the order dated 16.9.2008 in C.M.A.No. 10 of 1008 in I.A.No. 1514 of 2007 in O.S.No. 343 of 2007 passed by the learned Subordinate Judge, Arupukottai in allowing the appeal preferred by the respondent/appellant/defendant.

(2.) THE trial Court while passing orders in I.A.No. 154 of 2007 dated 6.3.2003 has inter alia directed that both parties should not cut the Karuvel trees in the suit property and that the existing state of affairs will have to be continued till the disposal of the suit for a period of six months from 6.3.2008 and further, the revision petitioner/petitioner/plaintiff has been directed to take steps in regard to the conduct of the trial of the main case.

(3.) AGGRIEVED against the said order passed by the trial Court in I.A.No. 1514 of 2007 dated 6.3.2003 the respondent/defendant has preferred civil miscellaneous appeal No. 10 of 2008 before the first appellate authority and the first appellate authority after contest and on hearing both sides and on appreciation of oral and documentary evidence on record, has allowed the civil miscellaneous appeal.