VETRIVEL Vs. NARAYANASAMY

JUDGEMENT

(1.) Feeling aggrieved by the Fair and Decretal Order dated January 24, 2019 passed by 'the learned Subordinate Judge, Ariyalur' ['Trial Court' for convenience] in I.A. No.650 of 2018 in O.S. No.43 of 2014, the Petitioners therein have preferred this Civil Revision Petition under Article 227 of the Constitution of India, 1950.

(2.) The Petitioners herein are the Plaintiffs and the Respondents 1 to 19 herein are the Defendants in the Original Suit in O.S. No.43 of 2014 on the file of the Trial Court.

(3.) During pendency of this Civil Revision Petition, the first respondent / first defendant Narayanasamy passed away and Respondents 20 to 22 are brought on record as Legal Representatives of the deceased - Narayanasamy vide Order of this Court dated March 21, 2024 made in C.M.P. Nos.24462, 24466 and 24467 of 2024 in C.R.P. No.2167 of 2019.