A K MUTHUSAMY Vs. N P PALANISAMY

JUDGEMENT

(1.) THE revision petitioners/petitioners /defendants have preferred this civil revision petition aggrieved against the order dated 28.8.2008 passed in I.A.No.319 of 2008 in O.S.No.434 of 2004 by the District Munsif, Gobichettipalayam in dismissing the application filed by the petitioners under Order 7 Rule 10 and Section 151 CPC.

(2.) THE trial Court, while passing order in I.A.No.319 of 2008 has inter alia observed that the revision petitioners have not produced any documentary and oral evidence in regard to the market value of the suit property and in that circumstance, there is no necessity to raise an issue in regard to the valuation of the suit property for the present and resultantly dismissed the application.

(3.) THIS Court has paid its anxious consideration in regard to the arguments advanced by the learned counsel on both sides and noticed their contentions.