MUTHALAGAN Vs. VELUCHAMY

JUDGEMENT

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

(2.) This Civil Revision Petition has been filed against the order passed in I.A.No.223 of 2018 in O.S.No.88 of 2012 dated 20.07.2018, on the file of the learned District Munsif cum Judicial Magistrate, Thirumayam.

(3.) The petitioners herein are the proposed respondents 2 to 4 and the respondents herein are the defendants in the suit. One Muthaalagan has filed a suit in O.S.No.88 of 2012 against the defendants for a permanent injunction and also for restraining the defendants 3 and 4 not to make any entries in the name of other persons. The suit was dismissed for default and the petitioners herein filed a petition to condone the delay in filing the restoration petition. That petition was numbered as I.A.No.223 of 2018. After hearing both sides, the trial Court dismissed the petition. Against which, the petitioners herein have filed this Civil Revision Petition.