MASILAMANI Vs. RAGHURAMA GOUNDER

JUDGEMENT

(1.) THE revision petitioners are husband and wife and are the defendants 1 and 2 in O. S. No. 360 of 2002 on the file of the III Additional District Munsif Court, Pondicherry. The revision is filed against the dismissal of I. A. No. 1498 of 2004 filed by the revision petitioners under Order XIV, Rule 5 read with Section 151 C. P. C. for framing additional issues with regard to the title of the plaintiff in respect of the suit 'b' schedule property, as per order dated 9. 6. 2004.

(2.) THE respondent/plaintiff filed the suit against the defendants, who are neighbours of the suit 'b' schedule property, for permanent injunction restraining the defendants from interfering with the possession and enjoyment of the suit 'b' schedule property by the plaintiff. The suit was filed on 19. 11. 2003.

(3.) THE revision petitioners/defendants filed written statement on 9. 9. 2002 disputing the title of the plaintiff to the suit 'b' schedule property, which is part of 'a' schedule property and stating very clearly whatever the plaintiff purchased as per the sale deed dated 17. 12. 1970 has been sold.