GURUSAMY GOUNDER Vs. MUTHUSAMY GOUNDER

JUDGEMENT

(1.) PLAINTIFF in O.S.No.566 of 1993 on the file of Additional District Munsif's Court, Bhavani is the revision petitioner herein.

(2.) THE suit is one for permanent prohibitory injunction to restrain the defendants and their men from interfering with the existing cart track ?A, B, C, D, E, F? or altering the existing ?A, B, C, D, E, F? track thereby causing dominition of the extent in the blue marked portion in the plaint plan and directing defendants to pay the costs of the suit and afford such other necessary orders as the court may deem fit and proper.

(3.) THE application was seriously opposed by the respondents and by the impugned order, the application was dismissed, which is challenged in this revision.