RAMACHANDRAN AND OTHERS Vs. GURUDEV REDDY AND OTHERS

JUDGEMENT

(1.) The Civil Revision Petition has been filed by the petitioner against the fair and decreetal order dated 29.01.2018 passed in I.A.No.713 of 2017 in O.S.No.35 of 2005 by the learned Principal District Munsif cum Judicial Magistrate No. I, Hosur.

(2.) The petitioners herein are defendants 5 to 8 and the first respondent and respondents 2 to 4 herein are the plaintiff and defendants 1 to 3 respectively.

(3.) The brief facts of the case are as follows: