A.ELIZABETH Vs. SAVARI AMMAL (DIED)

JUDGEMENT

(1.) This application has been filed by the respondents in S.A.No.2003 of 2000 seeking review of the judgment, dated 25.09.2018.

(2.) Heard Mr.T.S.Mohamed Mohideen, learned Counsel for the petitioners and Mr.T.Balaji, learned Counsel for the second respondent.

(3.) The defendant in O.S.No.223 of 1995 on the file of the District Munsif Court, Thirupathur is the appellant in S.A.No.2003 of 2000. O.S.No.223 of 1995 had been filed by Kulanthai Therasu and Alphones for declaration of title or in the alternate, declaration of possessory title and consequential injunction to protect possession with respect to punja land measuring 1.22.0 hectares in Nemam Village, Thriuppathur Taluk, Sivagangai District.