V. MANOHARAN Vs. VALLI

JUDGEMENT

(1.) The plaintiff is the revision petitioner before this Court. The Civil Revision Petition is filed challenging the dismissal of the suit filed under Section 6 of the Specific Relief Act, hereinafter referred to as the Act, for recovery of possession and for an injunction from alienation.

(2.) The suit property is an extent of 0.50.2 cents out of a total extent of 1.25 acres comprised in Old Survey No.303/2B and New Survey No.303/2B1A, as per Patta No.529 situate at Vellanur Village, Ambattur Taluk, Thiruvallur District.

(3.) The parties are referred to in the same litigative status as in the suit.