DEVENDRAN Vs. P.V. PALANI

JUDGEMENT

(1.) This revision has been filed under Article 227 of the Constitution of India by the defendants in the original suit challenging the order of the trial Court dismissing their application filed under Order VIII Rule 9 CPC seeking permission to file additional written statement.

(2.) The sole respondent has entered appearance through counsel. The arguments advanced by Ms.C.R.Rukmani, learned counsel for the petitioners and by Mr.N.Nagusah, learned counsel for the respondent were heard. The certified copy of the impugned order and copies of the other documents produced in the form of typed-set of papers were also perused.

(3.) P.V.Palani, the respondent herein filed O.S.No.370 of 2008 on the file of the trial Court, namely the Court of the District Munsif, Madurantakam, for declaration of his title in respect of the suit property and for consequential injunction against the revision petitioners herein/defendants not to disturb his peaceful possession and enjoyment of the suit property. An extent of Hectares 0.03.0 comprised in S.No.146/4 and an extent of Hectares 0.02.0 comprised in S.No.146/5A1 at Melavalam Village, Maduranthakam Taluk, Kancheepuram District have been shown as Items 1 and 2 in the plaint schedule. It is in respect of the said properties, the respondent herein/plaintiff filed the suit for declaration and consequential injunction.