A.OYYANAN Vs. O.PERIYASAMY

JUDGEMENT

(1.) This civil revision petition has been filed by the petitioners / defendants 1 to 5 and 7 seeking to strike off the plaint in O.S.No.109 of 2018.

(2.) The first respondent / plaintiff has filed the suit in O.S.No. 109 of 2018 for permanent injunction stating that the suit property is his ancestral property, but the petitioners and second respondent are attempting to trespass into the suit property. But, according to the petitioners / defendants 1 to 5 and 7, the first respondent / plaintiff has not produced any document before the District Revenue Officer, Sivagangai, to prove his possession over the suit property and therefore, they have filed this civil revision petition seeking to strike off the plaint.

(3.) Heard the learned counsel for the petitioners and perused the materials available on record.