R. MUTHUMANI Vs. SUBRAMANIAN M.

JUDGEMENT

(1.) THIS civil revision petition has been filed against the fair and decretal order dated 30.1.2008 made in C.M.A.No.13/2007 on the file of the subordinate Judge, Pudukottai, reversing the order in I.A.No.242/2006 in O.S.No.152/2006 dated 14.9.2006 on the file of the District Munsif Court, Aranthangi, Pudukkottai District.

(2.) THE petitioners herein are the defendants in the above said suit. The respondent/plaintiff has filed the said suit for permanent injunction, restraining the defendants and their men from interfering with the peaceful possession and enjoyment of the suit property and for mandatory injunction, directing the defendants to restore electricity connection to the motor attached to the bore well, from which water is drawn to the over head tank, which was used by the plaintiff.

(3.) PENDING the suit, the respondent/plaintiff sought for mandatory injunction in I.A.No.242/2006, directing the defendants to restore electricity connection to the motor attached to the bore well and the same was dismissed by the learned District Munsif, Aranthangi, Pudukottai. Aggrieved against the said order, the respondent preferred C.M.A.No.13/2007 before the learned subordinate Judge, Pudukottai, who granted the said relief and directed the petitioners to restore the electricity connection to the motor attached to the bore well within a month from the date of the order. As against the said order, this civil revision petition has been filed by the defendants.