(1.) This Civil Revision Petition is directed against the order in IA.No.642/2017 in OS.No.30/2016 on the file of the learned District Munsif, Vaniyambadi.
(2.) The revision petitioner is the 12th defendant in OS.No.30/2016. The respondent in the Civil Revision Petition is the plaintiff and she filed the suit in OS.No.30/2016 for a declaration that the judgment and decree passed in OS.No.138/2012 is null and void and for a declaration of plaintiff's title to the suit property with a consequential relief of permanent injunction.
(3.) It is admitted that the revision petitioner/12th defendant has also filed an independent written statement.