SURENDRA M. MEHTA Vs. SREEKANTH S. MEHTA

JUDGEMENT

(1.) In both the revision petitions, the petitioners challenge the fair and decreetal order dated 16.03.2012 passed in I.A. No. 2043/2011 in I.A. No. 1366/2011 in O.S. No. 2652/21997, on the file of the learned Additional District Munsif, Alandur and therefore, a common order is being passed to dispose of both the Civil Revision Petitions. C.R.P. No. 1763/2012: This has been filed by the plaintiffs in O.S. No. 2652 of 1997.

(2.) Written statement has been filed by the second defendant and the suit was contested. The second defendant also filed an additional written statement, for which, a reply statement has been filed by the third plaintiff.

(3.) In O.S. No. 2652 of 1997, an application was filed by the defendants to reject the plaint, but, the same was dismissed by the trial court on 22.03.2010. Thereafter, the suit was adjourned for several reasons and it was ultimately posted to 12.07.2010. As there was no representation on behalf of the plaintiffs on 12.07.2010, the suit was dismissed for default on that day.