BABU Vs. KANDASAMY

JUDGEMENT

(1.) The present Civil Revision Petition has been filed to to set aside the fair and decreetal order dtd. 23/2/2021 made in I.A.No.1 of 2019 in O.S.No.125 of 2016 on the file of the learned Principal District Munsif, Tiruchengode.

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

(3.) The learned counsel for the petitioners would submit that the court below failed to take note of the fact that the petitioners had specifically pleaded that the respondent had demanded more money to reconvey the suit property in their favour and they had never stated in the plaint that the respondent denied their title to the suit property.