PONNUCHAMY; CHANDRASEKARAN; KESAVAN; DHANABAL Vs. N SINGARAVELU

JUDGEMENT

(1.) The petitioners who are the defendants in O.S. No. 127 of 2004, on the file of the learned rincipal District Munsif, Valangaiman, Kumbakonam, have come forward with this revision challenging the order dated 06.04.2005 made in I.A. No. 111 of 2005. The respondent is the plaintiff.

(2.) The respondent has filed the above suit for declaration of title and for recovery of possession of the suit property and also for mean profits. The first defendant in his written statement has disputed the title of the plaintiff and he has stated that the suit property was purchased by him by means of a registered sale deed dated 06.02.1985 and by virtue of the said sale deed, he became the owner of the same and on that basis, he has been in possession and enjoyment of the suit property.

(3.) During the trial of the case, the defendants have filed I.A. No. 127 of 2004, requesting the Court to receive additional written statement. The said I.A., was resisted by the respondent and finally, it was dismissed by the learned Principal District Munsif. Challenging the said order, this revision has been filed.