MANAGING TRUSTEE Vs. AN AR SRINIVASAN

JUDGEMENT

(1.) Heard Mr..T.Srinivasa Raghavan, learned counsel appearing for the petitioners and Mr.K.Balasundharan, learned counsel appearing for the respondents.

(2.) This petition has been filed to set aside the fair and decreetal order dated 16.04.2015 allowing the I.A.No.469 of 2013 in O.S.No.135 of 2012 by the Additional District Munsif, Karaikudi.

(3.) The petitioners are the defendants and the respondent is the plaintiff in the suit. The respondent filed a suit against the first petitioner for the relief of declaration and for mandatory injunction. The respondent filed a petition in I.A.No.469 of 2013 for production of document which are in the custody of the petitioners. The trial Court allowed the petition and direct the petitioners to produce the documents on 006.2015. Against the order, the petitioners have approached this Court by way of Revision petition.