K. SREENIVASAIAH Vs. A. MOHAMMED ISHAQ

JUDGEMENT

(1.) CHALLENGING he correctness of the fair and decretal Order, dated 26.11.2013 and made in I.A.No.572 of 2013 in O.S.No.109 of 2000 on the file of the learned District Munsif -cum -Judicial Magistrate No.1, Hosur, this Memorandum of Civil Revision has been directed.

(2.) THE Petitioners 1 to 5 being third parties to the Suit in O.S.No.109 of 2000 are the Revision Petitioners herein, whereas the Respondents 1 to 8 are the Plaintiffs and R9 is the First Defendant and the Respondents 10 to 16 are the legal representatives of the Second Defendant, viz., B.N. Suryanarayaaniah.

(3.) THE Defendants 1 and 2 have contested the Suit and the Written Statement filed by the First Defendant was adopted by the Second Defendant.