VICTOR FARMS PVT LTD Vs. T KOMATHI

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 17.8.2005, passed in I.A.No.792/2005 in O.S.No.98/2005, on the file of the District Munsif Court, Chengalpattu.

(2.) THE plaintiff is the revision petitioner.

(3.) PER contra, the learned counsel for respondents 1 to 5 submitted that respondents 1 to 3 are in possession of the property which fact was primarily established before the trial court by Exs.P1 to P26 and only after evaluating the 26 documents,the trial court impleaded them and therefore there is no illegality nor infirmity in the order of the trial court.