S SUBRAMANIAN Vs. R RADHA

JUDGEMENT

(1.) Challenging the fair and final order passed in E.A.No.85 of 2012 in E.P.No.277 of 2011 in O.S.No.531 of 1996 on the file of Principal District Munsif Court, Salem, judgment debtors 3 and 9 to 13 have filed the above Civil Revision Petition.

(2.) The plaintiffs filed the suit in O.S.No.531 of 1996 for declaration, recovery of possession and for mandatory injunction.

(3.) The Trial Court decreed the suit. Aggrieved over the same, the defendants preferred an appeal in A.S.No.108 of 2002 on the file of Additional District Court (Fast Track Court No.II), Salem and the Lower Appellate Court also confirmed the judgment and decree of the Trial Court.