G.SATHISHKUMAR Vs. V.KARTHICK

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the fair and decreetal order passed in I.A.No.71 of 2011 in O.S.No.10 of 2011 on the file of the III Additional District Court, Tiruchirappalli.

(2.) The brief facts of the case are as follows:

(3.) Pending suit, I.A.No.71 of 2011 was filed by the plaintiff seeking to grant leave for the petitioner to file a suit for possession afterwards as a separate application.