THULASIAMMAL Vs. PERIYA KANNU

JUDGEMENT

(1.) DEFENDANTS 2 to 6 in O.S.No.316 of 2009 on the file of the District Munsif, Palladam are the revision petitioners.

(2.) DEFENDANTS 2 to 6/revision petitioners herein filed the above revision for rejection of the plaint. It is submitted by Mr.Raghavachari, learned counsel for the revision petitioners that the respondents/plaintiffs filed the suit for declaration that they are the absolute owners of the suit property and for consequential injunction restraining the revision petitioners from interfering with their peaceful possession and enjoyment of the suit property and to declare that the order passed by the District Revenue Officer, Coimbatore dated 25.6.2007 and confirmed by the Commissioner of Land Reforms, Chennai dated 7.1.2009 in respect of the suit property is against law and for mandatory injunction to keep the revenue records in the name of the plaintiff.

(3.) RESPONDENTS 1 to 9 were served and their names were also printed in the cause list, there was no representation for them. RESPONDENTS 10 to 12 are represented by the Special Government Pleader.