G GURUNATHAN Vs. J MUTHULAKSHMI

JUDGEMENT

(1.) The revision Petitioners are the Defendants 2, 5, 20, 21, 41, 43, 44, 46, 51, 52, 60 and 66 in the suit. The Respondents 1 to 4 are the Plaintiffs in the suit. The other Respondents 5 to 97 are the other Defendants in the suit.

(2.) The revision Petitioners filed the above civil revision petition challenging the fair and final order in I.A. No. 545 of 2009 in O.S. No. 74 of 2007 on the file of the Additional District Court, (Fast Track Court No. 1), Erode.

(3.) The Respondents 1 to 4/Plaintiffs had filed the suit in O.S. No. 716 of 1994 on the file of Sub Court, Erode which was subsequently transferred to the file of District Court (Fast Track Court No. 1), Erode and the suit was renumbered as O.S. No. 74 of 2007 seeking the relief of recovery of possession and for damages under Section 6 of the Specific Relief Act. The Petitioners herein had filed their written statement and are contesting the suit. The Respondents/Plaintiffs filed an application in I.A. No. 545 of 2009 seeking for amendment of the pleadings by including the relief of declaration of title to the suit property. The Petitioners filed their counter on various grounds.