MANIKANDAN Vs. ISMAIL

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the petitioners/proposed parties as against the order of dismissal, dated 09.11.2009, passed in I.A.No.1881 of 2009 in O.S.No.229 of 2008 on the file of the learned Additional District Judge (Fast Track Court No.IV), Tiruppur, Tiruppur District.

(2.) The 1st respondent herein is the plaintiff in the suit. The respondents 2 to 3 are the defendants in the suit.

(3.) The respondents 2 to 4 are mother, daughter and son respectively. The 3rd petitioner is the wife of fourth respondent. The petitioners 1 and 2 are the sons of 3rd petitioner and 4th respondent.