DEVARAJ Vs. NATARAJAN

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India, 1950 praying to set aside the Fair and Decretal Order of dismissal dated August 16, 2022 passed in a petition under Order VI Rule 17 of 'the Code of Civil Procedure, 1908' ['CPC' for short] in I.A. No.225 of 2018 of O.S. No.172 of 2016 on the file of 'the Additional Subordinate Court, Tindivanam' ['Trial Court' for short].

(2.) The Revision Petitioners herein are the plaintiffs in the Original Suit. The Respondents herein are the Defendants therein. The parties shall hereinafter be referred to as per their rankings in the Suit.

(3.) The first plaintiff is the father and the second plaintiff is his son. The defendants 1 and 2 are brothers of first plaintiff and defendants 3 to 5 are legal heirs of Late. Krishnan who is another brother of first plaintiff. Defendants 6 and 7 are sons of first defendant. Eight defendant is the second defendant's son. Fifteenth defendant is second defendant's wife. According to the defendants, the plaintiffs, defendants 1 and 2, and late Krishnan have four sisters namely Pattalam, Dhanam, Savithri and Rani.