SUNDARAJAN Vs. DR.K.CHANDRASEKARAN

JUDGEMENT

(1.) Heard Mr.R.Bharathkumar, learned Counsel appearing for the Revision Petitioner and Mr.K.S.Madhavan, learned Counsel appearing for the first Respondent.

(2.) The challenge in the present Civil Revision Petition is to the Order passed by the Principal District Munsif, Chidambaram in I.A.No.122 of 2013 in O.S.No.3 of 2010 dated 01.07.2013. The Suit was filed by the first Respondent for declaration of title to the Suit Property and for removal of super structure put up in the Suit property and other consequential reliefs.

(3.) The Petitioner has filed the above Interim Application under Order VIII Rule 9 of CPC before the Court for receiving additional written statement which according to the Petitioner was necessitated for placing the material and vital facts. The main fact that was canvassed by them in sum and substance in the additional written statement was with regard to the title of the Suit Property and it was disputed by the Petitioner that the first Respondent is not having any title upon the Suit property and does not have any locus standi to maintain the Suit in respect of the Suit property.