VELLAIAMMAL Vs. SETHURAMAN

JUDGEMENT

(1.) Heard the learned counsel appearing on either side.

(2.) These Civil Revision Petitions have been filed against the orders passed in I.A.Nos.419 and 420 of 2018 in O.S.No.2 of 2017 dated 01.10.2018, on the file of the learned Sub Judge, Paramakudi.

(3.) The petitioners herein are the defendants and the respondents herein are the plaintiffs in the suit. The respondents herein have filed a suit in O.S.No.2 of 2017 for a prayer of declaration, for injunction and for mandatory injunction. In that suit, the defendants filed petitions in I.A.Nos.419 and 420 of 2018 to reopen the suit and for permission to amend the suit. The petitions were dismissed by the trial Court. Against which, the petitioners preferred these revision petitions.