- (1.) The first Respondent in I.A. No. 425 of 2008 in O.S. No. 51 of 2008 on the file of the District Munsif cum Judicial Magistrate, Kodumudi, is the petitioner in this civil revision petition.
(2.) The suit in O.S. No. 51 of 2008 was instituted by the revision petitioner against respondents 2 to 7, praying for a judgment and decree of declaration and consequential injunction in respect of the suit property.
(3.) In the plaint in O.S. No. 51 of 2008, it was the contention of the revision petitioner that there was an attempt to trespass into the property, at the instance of the respondents 2 to 5, which made him to file the suit for declaration and consequential injunction.;