RADHA ALIAS BOOMA Vs. R PALANISWAMY

JUDGEMENT

(1.) THE revision petitioners are the defendants 5 and 7 in O. S. No. 377 of 1992 on the file of the district Munsif, Tiruppur.

(2.) THE first respondent/plaintiff filed the petitions in I. A. No. 1241 of 2002 under Order 9 Rule 9 C. P. C. to restore the suit which was dismissed for default and I. A. No. 1547 of 2004 Order 6 Rule 17 C. P. C. to amend the plaint suitably in view of the subsequent events. The respondents/defendants filed the counters in the said petitions before the court below resisting the same and after hearing both sides, the learned District Munsif allowed the petitions on payment of costs by the respondents to the revision petitioners on or before 2. 7. 2004 and 3. 12. 2005 respectively. Questioning the legality of the impugned orders, the revision petitioners have come forward with these revisions.

(3.) HEARD Mr. V. Ayyadurai, learned counsel for the revision petitioners and Mr. K. Govi Ganesan, learned counsel for the respondents.