BAKKIYAM Vs. NARAYANAN

JUDGEMENT

(1.) The defendants are the revision petitioners before this Court who seek to challenge the order passed by the learned Principal District Munsif, Attur in I.A.No.5 of 2023 in OS.No.79 of 2015.

(2.) The revision arises against the order allowing an unregistered sale deed dtd. 17/3/1999 being marked as an Exhibit on the side of the plaintiff.

(3.) The facts which have culminated in the filing of the Civil Revision Petition are hereinbelow set out and the parties are referred to in the same ranking as before the Trial Court.