GANDHIMATHI AND OTHERS Vs. S.JEYANTHI AND OTHERS

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the order dated 09.01.2018 passed in I.A.No.255 of 2017 in O.S.No.18 of 2017 on the file of the Additional District Munsif Court, Karur.

(2.) Heard the learned Counsel on either side and perused the materials available on record.

(3.) The Revision Petitioners are the defendants 1 to 3 in the suit in O.S.No.18 of 2017. The said suit was filed for the relief of permanent injunction in respect of the 'B' Schedule lane restraining the defendants 1 to 3 from raising any construction in the 'B' Schedule lane by obstructing the passage of plaintiff in 'B' Schedule lane and for the relief of mandatory injunction to remove the bore well installed by the revision petitioner in the common lane.