DISTRICT COLLECTOR ARIYALUR Vs. VAITHIALINGAM

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the appellants in A.S. No. 56 of 2017, which was pending on the file of the Sub Court, Jayankondam aggrieved by the order dtd. 5/8/2019 dismissing I.A. No. 1299 of 2018, which Interlocutory Application had been filed by the petitioners herein under Sec. 5 of the Limitation Act, 1963, to condone the delay of 329 in filing application to restore A.S. No. 56 of 2017, which had been dismissed for non prosecution on 19/12/2017.

(2.) The petitioners herein had filed A.S. No. 56 of 2017 against the judgment and decree dtd. 18/7/2013 in O.S. No. 259 of 2007 on the file of the District Munsif Court, Jayankondam.

(3.) O.S. No. 259 of 2007 had been filed by the plaintiff, Vaithialingam against 4 defendants, namely, the District Collector, Jayankondam, the Tahshildar, Jayankondam, the Commissioner, Panchayat Union, Andimadam and the President, Village Panchayat Board, Devanur, seeking declaration of tile and recovery of possession with respect to the 2 items of suit property, namely, S. No. 230/2A and S. No. 230/3B and also for mandatory injunction to carry out necessary mutations in the revenue records with respect to the 1st item of suit property, namely S. No. 230/3A and to determine future damages under Or. 20 Rule 12 CPC and for costs of the suit.