N VELUSAMY Vs. N P RASAPPAN

JUDGEMENT

(1.) INVEIGHING the order dated 10.09.2008, passed by the District Munsif Court, Dharapuram, in I.A.No,726 of 2008 in O.S.No,37 of 2007, this civil revision petition is focussed.

(2.) BOTH sides called absent.

(3.) HOWEVER, much water has flown under the bridge and the lower Court in I.A.No,992 of 2007, allowed the villagers to represent as they have come forward with a plea as though the village people are interested in the suit property which is allegedly under their enjoyment.