CHANDIRASEKARAN Vs. BHAKIYALAKSHMI

JUDGEMENT

(1.) The relief sought for in this revision petitions are to set aside the fair and decretal orders dated 03.11.2017 made in I.A.Nos.842 & 843 of 2017 in O.S.No.173 of 2012 on the file of the learned District Munsif, Rasipuram.

(2.) The respondent filed a suit against the revision petitioners in O.S.No.173 of 2012 before the learned District Munsif, Rasipuram for removal of encroachment. After completion of the pleadings, framing of issues, completion of trial and arguments, the matter was reserved for judgments. At that time, the respondent herein filed two applications in I.A.Nos.842 & 843 of 2017 in O.S.No.173 of 2012 to reopen the case for amending the plaint. The trial Court has allowed the applications.

(3.) Aggrieved against the said orders passed by the trial court dated 03.09.2017, the defendants/revision petitioners are before this Court by filing the revision petition.