THANGAMANI Vs. RAJAKILI

JUDGEMENT

(1.) THESE Civil Revision Petitions have been filed praying that this Court may be pleased to set aside the fair and final order, dated 13.7.2009, made in I.A.Nos.132, 133 and 134 of 2009, in O.S.No.362 of 2004, on the file of the Additional District Munsif Court, Mayiladuthurai.

(2.) THE petitioners in the present Civil Revision Petitions are the defendants in the suit, in O.S.No.362 of 2004. THE respondents herein had filed the said suit praying for a decree of permanent injunction restraining the petitioners, their men and agents from, in any manner, interfering with the respondents' peaceful possession and enjoyment of the suit property. THE respondents, who are the plaintiffs in the suit, had also filed three interlocutory applications, in I.A.Nos.132 to 134 of 2009, to reopen the matter, to recall P.W.1 and to mark certain documents. THE trial Court had allowed the applications, in spite of the serious objections raised by the petitioners.

(3.) FROM the averments made on behalf of the petitioners and on a perusal of the records available, this Court is of the considered view that the petitioners have shown sufficient cause to set aside the order, dated 13.7.2009, passed by the Additional District Munsif Court, Mayiladuthurai, as prayed for by the petitioners.