MATHAMMAL Vs. AMARAVATHY

JUDGEMENT

(1.) The petitioner/ 7th defendant in the plaint has filed this Civil Revision Petition as against the fair and decreetal order of the District Munsif Court at Dharmapuri, dtd. 21/11/2015 in I.A.No.883 of 2015 in O.S.No.151 of 2015.

(2.) The brief facts of the case are as follows:

(3.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents 1 and 2. Though the names of the respondents 3 to 8 were printed in the cause list, there is no representation either in person or through counsel.