P JOSEPH LIGOURY (DECEASED) Vs. S DAWOOD (DECEASED)

JUDGEMENT

(1.) The above Civil Revision petition is filed challenging the Common Judgment passed by the learned District Judge of the Nilgiris at Ootacamund dated 14.10.2004 in C.M.A.Nos.8 and 44 of 2004 confirming the orders of the learned Subordinate Judge of the Nilgiris at Ootacamund, in O.P.Nos.21 and 22 of 1997 dated 02.12.2003, respectively.

(2.) The respondents 4 to 10 in the Original Petition are the revision petitioners before this Court. The deceased 1st respondent is the petitioner in the Original Petition No.21 of 1997 and the 2nd respondent is the 1st respondent in the Original Petition and the 3rd respondent is the legal representative of the deceased 1st respondent.

(3.) The facts in brief are as follows: