MARUTHAI Vs. VISALAKSHI AMMAL

JUDGEMENT

(1.) The Revision Petitioners/Defendants 1 and 8 have filed the present civil revision petition as against the order dated 20.08.2010 in I.A. No. 378 of 2005 in O.S. No. 775 of 1997 on the file of the Principal District Munsif Court, Trichy.

(2.) The trial Court while passing the order in I.A. No. 378 of 2005 on 20.08.2010, filed by the Petitioners under Section 114 of the Code of Civil Procedure, has among things observed that 'the First Respondent/Plaintiff has been allotted the share and that final decree has been passed and after the lapse of one year, the request of the Petitioners to correct the judgment/decree by means of filing a petition cannot be accepted and consequently, dismissed the application without costs'.

(3.) Feeling aggrieved against the order dated 20.08.2010 in I.A. No. 378 of 2005 in O.S. No. 775 of 1997 passed by the Principal District Munsif Court, Trichy, the revision Petitioners/Defendants 1 and 8 as an aggrieved persons have projected the present Civil Revision Petition before this Court.