R NANTHIAPPAN Vs. NAGAPPAN

JUDGEMENT

(1.) 1. Plaintiff in O.S.No.237 of 1991 on the file of District Munsif's Court, Krishnagiri is the revision petitioner herein.

(2.) PETITIONER herein filed a suit for declaration of title to plaint ?A? schedule properties and to restrain defendants from in any manner trespass in, causing damages to the ridges of the suit ?A? schedule properties or interfere with the peaceful possession and enjoyment of plaintiff in the suit properties, and to grant permanent prohibitory injunction restraining defendants and their men from in any manner preventing plaintiff or his family members from taking drinking water in the well described in suit ?B? schedule property and to award costs.

(3.) I do not think that I should go into the merits of the case since I feel that the revision itself is not maintainable under Sec.115 of Code of Civil Procedure.