SELVARA Vs. NAGARAJ

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order, dtd. 5/1/2017 passed in I.A.No.420 of 2016 in O.S.No.58 if 2010 on the file of the District Munsif cum Judicial Magistrate, Bodinayakanur, Theni District.

(2.) The revision petitioner herein is the plaintiff in the original suit and the petitioner in the LA. petition. The respondents herein are the defendants in the original suit and the respondents in the LA. petition.

(3.) The revision petitioner / plaintiff filed a suit for a prayer of declaration that the alteration in the revenue records in favour of the defendants 1 and 2 are invalid. In the original suit, the revision petitioner filed a petition, in I.A.No.420 of 2016, to receive an unregistered partition deed, dtd. 25/6/1994 subject to payment of penalty and stamp duty. Thatpetition was dismissed by the trial Court. Against the same, the petitioner has approached this Court by way of filing this revision.