MANI ALIAS NAGAMANI Vs. P. RAMAKRISHNAN

JUDGEMENT

(1.) The Civil Revision Petition is filed to strike off the plaint in O.S.No.48 of 2015 on the file of the I Additional Subordinate Court, Salem.

(2.) The petitioners are the defendants and respondent is plaintiff in O.S.No.48 of 2015 on the file of the I Additional Subordinate Court, Salem. The respondent filed said suit for declaration and possession and permanent injunction restraining the petitioners from alienating or encumbering the property.

(3.) The learned counsel for the petitioners made the following submissions: