MARY Vs. MURALI

JUDGEMENT

(1.) The judgment debtors 1 and 2 bound by a decree for fixation of boundary and perpetual injunction in relation to an item of immovable property are the revision petitioners.

(2.) Heard the learned counsel appearing for the parties.

(3.) The suit was, initially, decreed ex parte on the basis of Exhibit C1 Mahazar and Exhibit C1(a) rough sketch. That decree was set aside. Thereafter, Exhibit A1 title deed was marked on behalf of the plaintiffs. The defendants again remained ex parte. Affidavit on behalf of the plaintiffs, in line of chief examination, was on record. Thereafter, Exhibits C1 and C1(a) were remitted and Exhibits C2 and C2(a) were produced by the Commissioner. Exhibit C2(a) plan was prepared by a retired Taluk Surveyor. The Advocate Commissioner was examined before the trial court as CW1. The defendants remained ex parte.