K. PATTAMMAL Vs. J. RAGHAVENDRAN

JUDGEMENT

(1.) Challenging the fair and final order passed in I.A. No. 18719 of 2011 in O.S. No. 10391 of 2010 on the file of the V Assistant Judge, City Civil Judge, Chennai, the defendants have filed the above Civil Revision Petition.

(2.) The respondents-plaintiffs filed the suit in O.S. No. 10391 of 2010 for permanent injunction in respect of Survey Nos. 222/1, 222/2, 222/2B, 223, 215/2 Part of Arumbakkam Village, Saidapet Taluk, measuring an extent of 2229 sq.ft.

(3.) Earlier, the 1st petitioner filed the suit in O.S. No. 8989 of 1993 on the file of the II Assistant Judge, City Civil Court, Chennai, as against one Yogalakshmi, for permanent injunction, which was decreed ex parte on 01.03.1996. The said suit was filed in respect of Survey No. 223 (Part) Arumbakkam Village, measuring an extent of 2 grounds and 12 sq.ft.