BOOPATHY Vs. PALANIAMMAL

JUDGEMENT

(1.) CIVIL Revision Petition is filed against the fair and decreetal order dated 08.06.2012 in I.A.No.373 of 2012 on the file of the District Munsif Court, Sathyamangalam.

(2.) THE revision petitioners herein as the plaintiffs filed a suit for declaration of sale deed dated 29.10.2008 which came into existence between the defendants shall not bind upon the plaintiffs and also for consequential injunction restraining the defendants, their men to interfere with the plaintiffs' peaceful possession and enjoyment of the suit property and costs in respect of nine items of suit property.

(3.) THE defendants filed the written statement and contested the same. During pendency of the suit, when the matter was posted for cross -examination of P.W.1, the first defendant came forward with an application in I.A.No.373 of 2012 under Order VIII Rule 9 of C.P.C., for reception of additional written statement. The trial Court, after hearing both sides, allowed the application, against which, the present revision petition is preferred by the plaintiffs.