SHANMUGAM Vs. DEVARAJAN

JUDGEMENT

(1.) Aggrieved over the order dated 04.11.2013 made in I.A.No.598 of 2013 in O.S.No.434 of 2007 on the file of the learned Second Additional Subordinate Judge, Erode, the petitioner, who is the 9th defendant in the above referred suit had preferred this Civil Revision Petition.

(2.) Before the trial Court, the respondents 1 to 4 in this Civil Revision Petition had filed a suit in O.S.No.434 of 2007 as against the revision petitioner and respondents 5 to 14, seeking the relief of declaration, declaring that the plaintiffs are the absolute owners of the suit schedule property. Further, for the relief of direction, directing the second respondent to deliver the suit schedule property to the plaintiffs, within a time to be specified by the Court.

(3.) Before commencing the trial, the plaintiffs / respondents 1 to