JEER MUTT Vs. J MOHAMED IBRAHIM

JUDGEMENT

(1.) THOUGH the miscellaneous petition is listed today, by consent of both the counsel, the civil revision petition itself is taken up for final disposal.

(2.) THIS civil revision petition has been filed by the petitioner challenging the order dated 28.11.2005 made in I.A. No. 804 of 2005 in O.S. No. 66 of 2004 on the file of the learned Additional District Munsif, Nanguneri.

(3.) IT is further stated in the plaint that the Power Agent of the second defendant has received the entire award amount of compensation on 31.8.1998 without the knowledge of the plaintiffs. IT is the further case of the plaintiffs/respondents that since they have right over the amount received by the second defendant through his power agent by way of compensation, they have filed the above suit for recovery of the amount allegedly due to them.