A ARULDOSS Vs. J V S SIVAMANI

JUDGEMENT

(1.) The revision petitioners are the defendants 28 and 29 in the suit, who have been subsequently impleaded, and later the suit as against them was dismissed for non-payment of batta by the plaintiff. The 1st respondent is the plaintiff and the other respondents are the defeandantsl to 27 in the suit.

(2.) This revision petition is filed as against the fair and decretal order dated 6.8.1998 passed in I.A. No. 142 of 1997 in O.S.No. 7 of 1977 on the file of the Court of District Munsif-cum-judicial Magistrate at Kodaikanal.

(3.) The Counsel for the revision petitioners and the 1st respondent/plaintiff were heard in full After hearing them the point that arises for determination in this Revision petition is to what relief the revision petitioners/defendants 28 and 29 are entitled to in this revision petition.