K CHINNASAMY Vs. P C RAMASAMY

JUDGEMENT

(1.) These Civil Revision Petitions are filed to set aside the fair and decretal order dated 18.08.2017 made in I.A.Nos.354 and 355 of 2016, 201 and 202 of 2017 in O.S.No.13 of 2012 on the file of the Subordinate Court, Perundurai.

(2.) The issues and the parties involved in all the Civil Revision Petitions are one and the same and therefore, they are disposed of by this common order.

(3.) The petitioners are the plaintiffs and respondent is the defendant in O.S.No.13 of 2012 on the file of the Subordinate Court, Perundurai. The petitioners filed the said suit for permanent injunction restraining the respondent from interfering with their peaceful possession and enjoyment of the suit property. The respondent filed written statement on 04.04.2012 and is contesting the suit. Trial commenced. The parties let in evidence and closed their side. When the suit was posted for arguments, the petitioners filed I.A.Nos.354 and 355 to reopen the case and recall P.W.1 to mark judgment dated 28.04.2014 passed in O.S.No.268 of 2010 by the learned District Munsif, Perundurai.