SUBRAMANIYA PILLAI Vs. KAMALAKANNAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the 2 nd and 7 th defendants in O.S.No.303 of 1996 on the file of the Principal District Munsif Court, Tindivanam, questioning the order dated 25.09.2020 in I.A.No.728 of 2017.

(2.) The suit in O.S.No.303 of 1996 had been filed by the 1 st respondent seeking declaration that the plaintiff is the absolute owner of the suit property and for permanent injunction restraining the defendants from interfering with peaceful possession and also for costs.

(3.) In the schedule it had been stated that the property is situated in Avarapakkam Sub-Registration District, Melperadikuppam Village.