SATHYANARAYANA Vs. T.J. DHANAKOTI AND KOTI

JUDGEMENT

(1.) The defendant in O.S.No.167 of 2000 is the civil revision petitioner before this Court, challenging the order of dismissal in I.A.No.167 of 2012 in O.S.No.167 of 2000, dated 09.07.2012, on the file of the District Munsif Court, Ambattur.

(2.) The case of the respondent/plaintiff is that he has filed the suit in O.S.No.167 of 2000 before the learned District Munsif Court, Ambattur for a permanent injunction restraining the defendant from interfering with the peaceful possession and enjoyment of the suit schedule of property.

(3.) The plaintiff has come forward by saying that he is in absolute possession and enjoyment of the suit property for the past 35 years by constructing a house and he has residing there with his wife and children and the documents filed along with the plaint would clearly revealed that the plaintiff is absolute possession and enjoyment of the suit property for over 35 years.