MR. RAJARAJAN Vs. K.P. SELVAM

JUDGEMENT

(1.) Feeling aggrieved by the Fair and Decreetal Order dated November 30, 2022 passed in I.A.No.216 of 2016 in O.S.No.91 of 2011 on the file of the 'Subordinate Court, Attur,' (hereinafter referred to as the 'Trial Court'), the Petitioner therein has filed this Civil Revision Petition under Article 227 of the Constitution of India.

(2.) For the sake of convenience, hereinafter, the parties will be referred to as per their array in the Original Suit.

(3.) The Plaintiff filed the Original Suit against the Defendants seeking the relief of declaration of certain documents as null and void, permanent injunction and also seeking an alternative relief of Partition and separate possession.