JAYALAKSHMI Vs. ALLAVUDIN

JUDGEMENT

(1.) The appellant in A.S.No.121 of 2005, on the file of the II Additional Subordinate Judge, Villupuram, is the revision petitioner before this Court, challenging the order passed in I.A.No.279 of 2011 in A.S.No.121 of 2005, dated 13.02.2012.

(2.) The case of the revision petitioner is that originally the respondent has filed the suit in O.S.No.64 of 2002, on the file of the Principal District Munsif Court, Villupuram against this petitioner/appellant for declaration and for permanent injunction.

(3.) The said sit was disposed on merits and decreed in favour of the respondent/plaintiff on 26.02.2004, challenging the said judgment and decree in O.S.No.64 of 2002, dated 26.02.2004, this petitioner, who is the defendant in the suit has filed an appeal in A.S.No.121 of 2005, on the file of the II Additional District Subordinate Judge, Villupuram.