MUTHUSAMY Vs. THANGARAJ

JUDGEMENT

(1.) THE plaintiff is the revision petitioner.

(2.) THE revision petitioner has filed a suit against the respondent/defendant for recovery of possession of the suit property with certain ancillary relief in respect of certain immovable property, which was opposed by the defendant by filing a written statement, at the first instance, dated 3.8.2004.

(3.) WITH the consent of the parties, the revision itself is taken up for final hearing.