ZAHURUDDIN Vs. HAJIPURA JAMAATH

JUDGEMENT

(1.) The present Civil Revision Petition is directed against the fair and decretal order dated 03.02.2015 passed in E.A.No.1 of 2015 in E.P.No.217 of 2012 in O.S.No.600 of 1993 by the Additional District Munsif, Vellore, Vellore District.

(2.) The petitioners are the legal heirs of Zahuruddin who was the original plaintiff in O.S.No.600 of 1993. The said suit was filed for permanent injunction to restrain the defendants from interfering the peaceful possession of the suit schedule property. The said suit was decreed on 19.01.2000.

(3.) The respondent had preferred an appeal before the Subordinate Court, Vellore vide A.S.No.23 of 2000 which was also dismissed on 23.01.2001.