P NAGALINGAM Vs. MARI

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved over the fair and final order passed in I.A.Nos.418 and 419 of 2010 in O.S.No.587 of 2010 on the file of the Principal District Munsif Court, Poonamalleee, the plaintiff has filed the above Civil Revision Petitions.

(3.) The plaintiff filed the suit in O.S.No.587 of 2010 for permanent injunction. The said suit was filed in the year 2000. The respondent, who is the defendant in the suit, filed his written statement in the year 2002. Thereafter, ex-parte decree was passed in the year 2009 and subsequently, the same was set aside and the suit was restored to file. When the suit was posted for trial and after the completion of the evidence of plaintiff and defendant side witnesses, the suit was reserved for judgment.