RAJU Vs. TAMILSELVI

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated Revision Petition filed against the order dated 25.10.2004, passed in I.A.No.210/2004 in O.S.No.139/2001, on the file of the Sub Court, Mettur, Salem District.

(2.) THE defendants in the suit are the revision petitioners herein.

(3.) THE trial court rejected the prayer on two grounds namely, (1) it is for the plaintiff to prove that the sale agreement was validly executed and (2) as the sale agreement was registered one, if it is a forged one, the revision petitioners should have given reasons for not filing any police complaint, but no reasons were given by the revision petitioners herein.