DURAIRAJ Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The Civil Revision Petition is directed against the Order passed in I.A. No.1 of 2021 in A.S. No.147 of 2018, dtd. 2/11/2022, on the file of the Principal Sub-Court, Dindigul, dismissing the Petitioner filed under Order 23, Rule 1, C.P.C.

(2.) The Revision Petitioner as Plaintiff has filed a Suit in O.S. No.1388 of 2004 to declare that the Suit property is belonging to them and for Permanent Injunction restraining the Second Defendant from issuing any patta or from effecting any changes in the Revenue records in favour of the First Defendant and for Permanent Injunction restraining the Defendants 1, 3 to 7 from interfering with the Plaintiff's peaceful possession and enjoyment of the Suit property.

(3.) Pending Suit, the First Defendant has been exonerated and subsequently, the Defendants 4 to 8 were impleaded. After filing of the Written Statement, the Trial Court has framed issues and proceeded with the trial and passed the Judgment and Decree, dtd. 1/8/2018 dismissing the Suit.