ANDAL AMMAL Vs. S.RAMALINGAM

JUDGEMENT

(1.) Heard the learned counsels appearing for the parties concerned.

(2.) This review application has been filed against the Judgment and decree of this Court, dated 26.8.2010, made in S.A.No.755 of 2008.

(3.) The petitioners have stated that this Court does not have the jurisdiction to pass a Judgment and decree for recovery of the possession of the property in question, upon payment of Rs.7,000/ -, by the respondents, as the said amount is less than Rs.10,000/ - .