LAWS(TLNG)-2019-2-86

T VEERENDER SINGH Vs. PREETHAM SINGH

Decided On February 04, 2019
T Veerender Singh Appellant
V/S
Preetham Singh Respondents

JUDGEMENT

(1.) This Revision is filed assailing the order dated 29.09.2015 in I.A.No.329 of 2015 in O.S.No.4469 of 2009.

(2.) Petitioner is the plaintiff in the suit. He filed the said suit for perpetual injunction restraining the respondents from interfering with the possession and enjoyment of the suit schedule property. One Laxminarayan, was shown as 2nd defendant in the suit. He is 3rd respondent in this Revision.

(3.) The petitioner had relied on Exs.A1 and A2 in the said suit which alleged by contained signatures of the said Laxminarayan and who had died.