M. BALASUBRAMANIAN Vs. V. KULANDAIVEL

JUDGEMENT

(1.) The present Civil Revision Petition has been filed against the fair and decretal order dtd. 8/8/2022 passed in EP No.49 of 2021 in OS No.129 of 2010 on the file of the learned Principal District Munsif, Erode.

(2.) The revision petitioner is the defendant and the respondents are the plaintiffs in the suit. The respondents instituted the suit for declaration and for mandatory injunction.

(3.) It is not in dispute that the suit was decreed in favour of the plaintiffs on 14/2/2018 in OS No.129 of 2010.