D. LINGAMOORTHY Vs. P. BHUVANESWARI

JUDGEMENT

(1.) The civil revision petition is filed to set aside the order dtd. 6/8/2022 passed in I.A.No.2 of 2022 in O.S.No.5086 of 2017.

(2.) The Suit was instituted for declaration and permanent intention. During the pendency of the Suit, the revision petitioners / defendants 6 and 7 filed Interlocutory Application seeking the relief for repossession of the Suit Schedule Property. The Trial Court adjudicated the issues and arrived a conclusion that the revision petitioners / defendants 6 and 7 had not produced any documents to establish that they were in possession of the Suit Schedule Property. Repossession is to be considered by adjudicating the issues prima facie the revision petitioners, if not established that they were in possession of the Suit Schedule Property.

(3.) The learned counsel for the revision petitioners states that they are the absolute owners of the property. While so, it is to be established during the course of trial through documents and evidences. This Court cannot adjudicate those disputed issues raised in the Suit between the parties.