MALLIGA Vs. RANGANATHAN

JUDGEMENT

(1.) Notice before admission was given to the respondents and the respondents are also represented by a counsel.

(2.) The arguments advanced by Mr. A. Rajendra Kumar, learned counsel for the petitioner and by Mr. S. Ramesh Kumar, learned senior counsel arguing on behalf of the learned counsel for the respondents are heard. The impugned order, grounds of revision and the other materials produced in the form of typed-set of papers are also perused.

(3.) The revision petitioner is a third party obstructor in E.P.No.14 of 2005 in O.S.No.123 of 1996. The respondents herein initially filed the above said suit on the file of the District Munsif-cum-Judicial Magistrate, Arcot against Karthigeyan and 6 others for declaration of their title in respect of the suit properties consisting of three items of properties and for permanent injunction. Later on alleging disposition in respect of the properties, the plaint was amended with the permission of the Court seeking recovery of possession in addition to the relief of declaration.