AMBAL TRADERS Vs. S K KRISHNAN

JUDGEMENT

(1.) THE revision petitioners are respondents 2 to 4, 6 to 8, 10 and 11/plaintiffs before the trial court.

(2.) THE revision petitioners filed the suit in O. S. No. 8909 of 1979 on the file of the XIV Assistant Judge, City Civil Court, Chennai for declaration of title to the suit property and for permanent injunction against the respondents 1 to 6 herein who are the defendants in the suit.

(3.) THE first respondent herein/second defendant in the suit filed the application in I. A. No. 7531 of 2004 before the trial court under Section 151 C. P. C. with a prayer not to take on record the report filed by the Advocate Commissioner and the Tahsildar and also not to admit the same in evidence in the above said suit for any purpose. The revision petitioners herein as respondents in the said applications filed counter statements resisting the same.