V MURUGAIYAN Vs. A KANAKASABAPATHI THEVAR

JUDGEMENT

(1.) Challenge in this revision is the order dated 23.12.2009 made in I.A.No.427 of 2009 in O.S.No.29 of 2007 on the file of District Munsif cum Judicial Magistrate, Nannilam dismissing the application filed by the revision petitioners/plaintiffs on the ground that the documents sought to be summoned are public documents and that the revision petitioners can very well obtain the certified copies. The plaintiffs are the revision petitioners.

(2.) The revision petitioners/plaintiffs filed suit in O.S.No.29 of 2007 on the file of District Munsif cum Judicial Magistrate, Nannilam for declaration of their title to the A Schedule property and also for consequential recovery of possession of B Schedule property and also for mandatory injunction. The 4th and 5th defendants are the District Collector, Tiruvarur and Tahsildar, Nannilam Taluk.

(3.) The revision petitioners are represented by counsel Mr.K.Chandrasekaran. Heard the learned counsel appearing for the revision petitioners/plaintiffs.