THAMBUSAMY NAIDU; KALAIMANI; KUMAR Vs. NARAYANASAMY NAIDU

JUDGEMENT

(1.) This Civil Revision Petition arises against the fair and decretal order dated 03.11.2010 passed by the District Munsif, Ginee, in I.A.No.449 of 2010 in O.S.No.7 of 2008.

(2.) The respondent herein filed a suit in O.S.No.7 of 2008 on the file of the District Munsif, Gingee, praying for declaration and recovery of possession of the suit schedule property.

(3.) On the other hand, the third defendant/third revision petitioner resisted the suit and filed a written statement denying the averments made in the plaint.