LAWS(MAD)-2011-7-446

CHELLAMMAL AND KARUPPAIAH @ KALIMUTHU Vs. SARASVATHI

Decided On July 20, 2011
Chellammal And Karuppaiah @ Kalimuthu Appellant
V/S
Sarasvathi Respondents

JUDGEMENT

(1.) This petition has been filed by the Petitioners/Defendants 1 and 2 to set aside the order dated 04.08.2010 passed in I.A. No. 225 of 2009 in O.S. No. 106 of 2007 on the file of the Sub Court, Pattukottai.

(2.) The brief facts of the case are as follows:

(3.) On considering the arguments of both parties and on hearing the arguments advanced by the learned Counsels on both sides, the learned Judge allowed the application for amendment of the schedule mentioned property. Aggrieved by the said decreetal order passed in I.A. No. 225 of 2009 in O.S. No. 106 of 2007 dated 04.08.2010, the Petitioners/Defendants 1 and 2 have filed the above revision petition.