KALAIVASAGAM Vs. KAMMAVAR ILAIGNAR SANGAM SIVAKASI

JUDGEMENT

(1.) THESE civil revision petitions Sr.Nos. 23271 & 23275 of 2006 having been listed on this day, for maintainability in the presence of Mr. N. Dilip Kumar, advocate for the petitioner in each of the petitions, the Court made the following order: Against the decree and judgment dated 11.10.2001 made in O.S. No. 19 of 2000 on the file of the District Munsif Court, Sivakasi, the third parties have sought to file revision petitions in C.R.P. SR. Nos.23271 and 23275 of 2006.

(2.) THE Registry, returned the papers raising objection regarding the maintainability of the revision petitions under Article 227 of Constitution of India against the decree and judgment dated 11.10.2000.

(3.) IN this case, the grievance of the petitioners is that they were not parties to the proceeding in O. S. No. 19 of 2000 and hence they are unable to file appeal against the said decree and judgment even though the said judgment affects their right.