PONNAMMAL Vs. RAMACHANDRAN

JUDGEMENT

(1.) The Civil Revision is directed against the order passed in I.A.No.2 of 2019 in A.S.No.66 of 2015, dtd. 2/12/2019 on the file of the Additional Sub Court, Tenkasi, allowing the petition filed under Sec. 151 CPC, to take the cross objections presented on 11/9/2015, on file.

(2.) The revision petitioner is the Appellant/plaintiff and she has filed the suit in O.S.No.562 of 2010, on the file of the Principal District Munsif Court, Tenkasi, against the respondents/defendants 1 and 2 herein and also against some other persons, for declaring that the suit property belongs to the plaintiff and for consequential permanent injunction restraining the defendants/ respondents 1 and 2 herein from in any manner interfering with the plaintiff-s peaceful possession and enjoyment of the suit property.

(3.) The learned District Munsif, Tenkasi, after trial, has passed the judgment and decree dtd. 13/2/2015, dismissing the suit with respect to the reliefs claimed by the plaintiff, but granted permanent injunction as alternative relief, restraining the respondents/defendants 1 and 2 from interfering with the plaintiff-s peaceful possession and enjoyment of the suit property except under due process of law. Aggrieved by the said dismissal of the suit with respect to the main reliefs, the plaintiff has preferred an appeal in A.S.No.66 of 2015 and the same is pending on the file of the Additional Subordinate Court, Tenkasi. Thereafter, the respondents 1 and 2 have filed cross objections on 11/9/2015, but admittedly, the same was not taken on file.