ELANGO Vs. KALAISELVAN

JUDGEMENT

(1.) The defendants 1 and 2 are the revision petitioners before this Court. They seek to challenge the order dtd. 8/11/2024 in I.A.No.266 of 2023 in O.S.No.242 of 2017 in and by which their application to reopen the evidence on the side of the defendants 1 and 2 has been rejected.

(2.) The facts are set out briefly herein below:-

(3.) It is further case of the plaintiffs that Navaneethammal was permitted to continue in the possession of the property till her death on 7/12/2015. After the death of Navaneethammal, Lakshmiammal and Chandra, the mother of first plaintiff were in possession of the property. Defendants 1 and 2 trespassed into the property in the first week of January 2016 and concocted and forged Will dtd. 11/1/2010. The plaintiffs would further submit that the criminal complaints are pending against defendants 1 and 2 as defendants are in illegal possession of the property. Lakshmiammal had sold her 1/3rd share in favour of the first plaintiff in respect of the suit property under a registered sale deed dtd. 24/11/2016. The ownership of the plaintiffs has been declared by the Additional Subordinate Court, Cuddalore in A.S.No.13 of 2008. Therefore, the plaintiffs have come forward with the suit in question.