MANIVANNAN Vs. P. AMBAL DEVI

JUDGEMENT

(1.) Defendants 2 to 5, who are the Legal Representatives of the deceased first defendant, are the revision petitioners. The plaintiff is the respondent.

(2.) A suit was filed in O.S.No.480 of 2000 by the plaintiff seeking the relief of injunction against the defendants.

(3.) Thereafter, the plaintiff filed I.A.No.69/2012, seeking permission to withdraw the suit, with liberty to institute a fresh suit on the same cause of action. That petition was allowed. Challenging the same, the defendants 2 to 5 have preferred this Civil Revision Petition.