S RAMASAMY Vs. R SENTHIL KUMAR

JUDGEMENT

(1.) THE Civil Revision Petition is filed by the defendants challenging the order and decreetal order dated 12.1.2009 passed in I.A.No,342 of 2008 in O.S.No,391 of 2008 on the file of the Sub Court, Tiruchengode, Namakkal District.

(2.) THE suit is filed before the Sub Court, Namakkal against the revision petitioners/defendants for partition and separate possession. Pending suit I.A.No,342 of 2008 has been filed for restoring electricity supply to the upstair portion of the suit property and water supply to the over tank which is stated has been disconnected at the instance of the first defendant. THE petition has been filed by the son of the first defendant stating that he has a child 60 days old and the temporary disconnection of electricity and water supply is seriously harming the interest of the family. In support of the petition and occupation Exs.P-1 to P-3 were marked. Present revision petitioners, the defendants, the father and the other son resisted the petition stating that the said relief should not be granted, and that the plaintiff was residing in a different place.

(3.) FINDING no merits, the Civil Revision Petition is dismissed at the admission stage. Consequently, connected miscellaneous petition is closed.