SARADHAMBAL Vs. RAMAKRISHNAN

JUDGEMENT

(1.) The memorandum of civil revision is directed against the fair and decretal Order dated 23.02.1994 and made in C.M.A. No. 32 of 1989, on the file of the learned Subordinate Judge, Villupuram, reversing the Order and decretal Order dated 24.11.1987 and made in I.A. No. 2126 of 1986 in O.S. No. 782 of 1969, on the file of the learned District Munsif, Villupuram. The facts, which are very much essential for the disposal of this revision petition are as under:

(2.) Being aggrieved by the Judgment and Decretal Order dated 23.02.1994 and made in C.M.A. No. 32 of 1989, the present memorandum of civil revision is preferred.

(3.) When the revision petition came up for hearing, Mr. V. Raghavachari, learned counsel appearing for the revision petitioners has filed a memorandum stating that the respondents 3 to 6 remained ex parte and thereafter they had also passed away and hence the steps in order to bring their legal heirs might be dispensed with. Accordingly, the memo was recorded and the steps in respect of the deceased respondents 3 to 6 is dispensed with. However, there is no representation on behalf of the respondents 1 and 2.