DURISAMY Vs. V.P. PERIYASAMY GOUNDER

JUDGEMENT

(1.) This revision is filed against the fair and decretal order passed by the learned Subordinate Judge, Rasipuram, in REP. No. 45 of 2008 (REP. No. 17 of 2008 on the file of Sub-Court, Namakkal) in O.S. No. 43 of 1984 dated 07.08.2010 in ordering delivery of possession of the petition mentioned items 2 to 5 dated 07.08.2010. The petitioners herein were the respondents 2 to 4, and the respondents 1 to 4 herein were the petitioners and the respondents 5 and 6 herein were the respondents 5 and 6 before the lower Court.

(2.) The case of the petitioners (respondents 2 to 4) before the lower Court are briefly stated as follows:

(3.) The objections raised by the 4th respondent in the counter affidavit which was adopted by the 2nd an 3rd respondents are as follows: