KUMARASAMY GOUNDER Vs. V.PALANISAMY

JUDGEMENT

(1.) THIS memorandum of civil revision is directed against the fair and decretal Order dated 05.06.2007 and made in I.A.No.92 of 2006 in A.S.No.166 of 2003, on the file of the learned Principal District Judge, Namakkal.

(2.) IT appears from the records that the first revision petitioner and the deceased second revision petitioner have filed a suit in O.S.No.505 of 2001 against the respondents herein on the file of the learned District Munsif Court, Namakkal to declare that the respondents/defendants have no right to lay underneath pipe line in the suit property and also for the consequential relief of permanent injunction.

(3.) CHALLENGING the Judgment and decree dated 04.02.2003, the revision petitioners herein have preferred an appeal in A.S.No.166 of 2003, on the file of the learned Principal District Judge, Namakkal.