MUTHAMIZH VEERAN Vs. TIRUMALAI

JUDGEMENT

(1.) CIVIL Revision Petition against the order dated 22. 3. 2005 made in O. S. No. 45 of 2004 on the file of the Principal District Munsif, Ariyalur. The revision petitioner is the defendant in the suit in O. S. No. 45 of 2004 on the file of Principal District Munsif, Ariyalur.

(2.) THE respondent/plaintiff filed the suit for declaration of his title to the suit property and for permanent injunction restraining the revision petitioner and his men from interfering with his peaceful possession and enjoyment of the suit property. Learned District Munsif having framed the issues on the basis of the pleadings of both the parties, held an enquiry with reference to the additional issue as to whether the court has no jurisdiction to try the suit as the value of the suit property is Rs. 1,14,600/- and after hearing both sides, answered the said issue that the District Munsif Court, Ariyalur had jurisdiction to try the suit. Hence the revision.

(3.) HEARD Mr. C. Ravichandran, learned counsel appearing for the revision petitioner. The respondent having served with the notice has neither appeared in person nor through any counsel. Hence his name was printed in the cause list.