LAWS(MAD)-2019-7-444

A.KALEUR RAHMAN Vs. P.KANNAN

Decided On July 03, 2019
A.Kaleur Rahman Appellant
V/S
P.Kannan Respondents

JUDGEMENT

(1.) All the four Civil Revision Petitions have been filed to strike-off the respective plaints. Since the facts are common in all the suit and the issue involved in the Civil Revision Petition is also common, this Court is passing a common order. The following are the suits that have been filed and the corresponding Civil Revision Petition numbers are also detailed herein below.

(2.) O.S.No.764 of 2013 has been filed by one Thandamizh Kumaran originally against one Kannan. The said suit has been filed for a bare injunction:

(3.) O.S.No.162 of 2015 is a suit filed by Kannan against one Anandhi and thirteen others for a bare injunction restraining the defendants from interfering with the plaintiff's possession and enjoyment of the suit property. The corresponding Civil Revision Petition that has been filed to strike-off this suit is C.R.P.No.3500 of 2018.