D VIMALA Vs. P GUNASEKAAN

JUDGEMENT

(1.) THIS revision has been filed against the judgment and decree passed in C.M.A.No.73 of 2006 dated 24.06.2008 by the lower appellate court in setting aside the order passed by the trial court namely the Additional Sub Judge Coimbatore against the order passed in I.A.No.211 of 2006 in O.S.No.227 of 2006 dated 26.06.2006.

(2.) FOR convenience sake the rank of parties before the trial court is maintained in this revision.

(3.) THE trial court did not record oral evidence but admitted Exs.P1 to P.12 and Exs.R1 to R9 on either side and had appraised the documentary evidence and had come to the conclusion that the petitioner was in exclusive possession of the suit property and therefore, it had granted temporary injunction till the disposal of the suit.