PONNIAH AND OTHERS Vs. SAVITHRI AMMAL AND OTHERS

JUDGEMENT

(1.) Challenging the fair and final order passed in E.A.No.131 of 2004 in E.P.No.11 of 2004 in O.S.No.386 of 1983 on the file of the District Munsif Court, Chengalpattu, the revision petitioners, who are 3rd parties have filed the above Civil Revision Petition.

(2.) The plaintiffs filed the suit in O.S.No.386 of 1983 for declaration, permanent injunction or in the alternative for declaration and recovery of possession.

(3.) The defendants filed their written statement disputing the averments stated in the plaint. However, subsequently, the defendants remained absent and therefore, the trial Court decreed the suit exparte on 12.11.2002. Though, originally the suit was decreed for declaration and permanent injunction, subsequently, it was amended on 09.12.2013 for declaration and recovery of possession.