KUPPU CHETTIAR Vs. ARULMIGHU RENUGAMBAL KOIL TRUST

JUDGEMENT

(1.) THE petitioner is challenging the Order dated 19. 09. 2007 made in I. A. No. 647 of 2006 in O. S. No. 58 of 2000 on the file of the District Munsif, Polur, tiruvannamalai District.

(2.) THE defendant in O. S. No. 58 of 2000 is the revision petitioner before this court.

(3.) THE suit in O. S. No. 58 of 2000 has been filed by the plaintiff for permanent injunction restraining the petitioner/defendant from interfering with the plaintiff's peaceful possession and enjoyment of the suit property.