(1.) THIS Civil Revision Petition is focussed to get set aside the fair and decreetal order dated 18.07.2011 made in I.A.No.520 of 2011 in O.S.No.1230 of 2003 on the file of the Court of II Additional Subordinate Judge, Tiruchirappalli.
(2.) THE epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of this Civil Revision Petition, would run thus:
(3.) THE learned Counsel for the revision petitioner inviting the attention of this Court to the records available, would implore and entreat that due opportunity was not given by the trial Court in favour of the defendants 1 and 2 to file an additional written statement; at the time of filing the written statement, they were kept in the dark by the plaintiff and in reality, they were not aware of the fact that they were also having right over the suit property and hence, earlier they simply denied the landlord-tenant relationship between the plaintiff and the defendants 1 and 2 and during the pendency of the suit, they came to know about the previous litigation relating to the same property and also touching upon the status of the self-styled Syed Jamal that he was not the Muthavalli.