(1.) This Civil Revision Petition has been filed challenging the order dated 07.08.2017 made in E.P.No.54 of 2010 in O.S.No.35 of 2000 on the file of District Munsif cum Judicial Magistrate Court, Sivagiri.
(2.) Heard the learned Counsel for the petitioners and perused the materials available on record. Despite notice was served on the respondent, neither the respondent nor his Counsel was present.
(3.) The respondent /plaintiff has filed a suit in O.S.No.35 of 2000 on the file of the District Munsif cum Judicial Magistrate Court, Sivagiri, for declaration and for handing over the possession and for other reliefs.