S. SINRAJ Vs. THIYAGARAJAN

JUDGEMENT

(1.) The second defendant in a suit for declaration of title, permanent injunction and mandatory injunction is the revision petitioner.

(2.) The first respondent herein as plaintiff had filed O.S.No.45 of 2006 on the file of the District Munsif Cum Judicial Magistrate Court, Orathanadu for the relief of declaration of title, permanent injunction and for mandatory injunction as against the revenue authorities for mutation of revenue records in favour of the plaintiff. The said suit was decreed as prayed for. As against the same, the second defendant has filed A.S.No.22 of 2011 before the Sub Court, Pattukottai.

(3.) The learned Subordinate Judge was pleased to set aside the judgement and decree of the trial Court and remitted the matter back to the trial Court with liberty to both the parties to let in oral and documentary evidence.