SUNDARAM PILLAI Vs. SHIEK GHOUSEMIAN

JUDGEMENT

(1.) THE revision petitioners, who are the plaintiffs in the original suit filed this revision petition against the order and decretal order passed in I.A. No. 294 of 2006 in O.S. No. 88 of 2002, dated 06.11.2008 on the file of the Additional Subordinate Court, Virdhachalam.

(2.) HEARD the learned counsel appearing for the petitioners and the respondent and perused the materials available on records.

(3.) A counter filed on behalf of the petitioners herein, it is denied the surgery as alleged in the petition and the respondent herein was heal and healthy and he was doing his business by attending the office. Further, the respondent herein went to Sub Registrar Office and registered several documents and he has also attended the Court several times and given evidence. Therefore, it is false to state that he is unable to attend the Court to give evidence and hence, prayed for dismissal of the petition.