(1.) CHALLENGE in these two civil revision petitions are the judgment and decree dated 16. 6. 2009 in C. M. A. No. 11 and 12 of 2008 on the file of the learned subordinate Judge, Madurantagam reversing the order dated 8. 9. 2008 in i. A. Nos. 1054 and 1052 of 2008 respectively whereby and whereunder the order of injunction granted by the learned District Munsif was set aside. C. R. P. (PD ). NO. 1862 of 2009
(2.) THE suit in O. S. NO. 236 of 2008 was preferred by the revision petitioners against the respondent praying for a judgment and decree of permanent injunction restraining the respondent, his agents and men from interfering with their peaceful possession and enjoyment of the suit property.
(3.) IN the plaint in O. S. No. 236 of 2008 it was the contention of the revision petitioners that the suit property which is part of a larger extent originally belonged to the maternal grand-father Muthulinga Reddiar. He was survived by his daughters Amirthavalli, Kasthuri, Savithiriammal and Rukmani Ammal. Subsequent to the death of Muthulinga Reddiar in the year 1998, the property devolved on his legal heirs. The petitioners are the children of Rukmani Ammal. The total extent of the property which was comprised in Survey No. 258/1 was 0. 37. 5 hectares. There was an oral family arrangement which took place between sisters during the year 1989. The mother of the petitioners by name Rukmani Ammal was allotted 1/4th share equivalent to 0. 23 cents out of the total extent. The property allotted to Rukmani Ammal was in the immediate north of the property allotted to Kasturi. There is a joint patta in respect of the entire property which stands in the name of four sisters.