KANDAN Vs. GOVINDASAMY

JUDGEMENT

(1.) Challenging the fair and final order passed in E.A.No.180 of 2014 in E.P.No.237 of 2011 in O.S.No.498 of 2003 on the file of Principal District Munsif Court, Thiruvannamalai, the judgment debtors-defendants have filed the above Civil Revision Petition.

(2.) The respondents-plaintiffs filed the suit in O.S.No.498 of 2003 for the following reliefs:-

(3.) After contest, the Trial Court decreed the suit by declaring the title of the plaintiffs to an extent of 2.23 cents in 1st item of the suit property and 2 cents in respect of 2ndnd item of the suit property. The defendants were also directed to pay the market value in respect of 2.23 plus 2 cents to the plaintiffs.