AZHAGAN AMBALAM Vs. RASU

JUDGEMENT

(1.) The petitioner has filed this Civil Revision Petition, to set aside the order and decree dated 27.03.2018 in I.A.No.185 of 2018 in O.S.No.210 of 2013, on the file of the learned Additional District Munsif Court, Manaparai, Trichy District.

(2.) The instant Civil Revision Petition is filed by the Revision petitioner challenging the order of the Court below in allowing the application filed by the Defendants/Respondents herein under Order 8, Rule 1(3) r/w Section 151 of C.P.C. to receive the unregistered sale deed dated 19.04.1978 and kist receipts.

(3.) The case of the Revision Petitioner is that he filed a suit against the Respondents herein in O.S.No.210 of 2013 on the file of the learned Additional District Munsif Court, Manaparai for declaration, permanent injunction and mandatory injunction.