CHANDRAHASAN Vs. SADASIVAM

JUDGEMENT

(1.) By consent, the main revision itself is taken up for hearing.

(2.) The revision petitioners are the defendants in O.S.No.148 of 2000 on the file of the Principal District Munsif, Kumbakonam, laid by the respondents/plaintiffs for declaring that the respondents/plaintiffs are the absolute owners of the suit property; for a permanent injunction restraining the revision petitioners/defendants from in any manner interfering with the possession of the respondents/ plaintiffs over the suit property; and for costs.

(3.) Alleging that the revision petitioners/defendants were not permitted to mark the document relied upon by them as a defence, the defendants have filed the above revision, placing reliance on the decision of the Apex Court in BIPIN SHANTILAL PANCHAL V. STATE OF GUJARAT reported in (2001) 3 S.C.C. 1, wherein it is held as follows: