RAMASAMY UDAYAR Vs. RAYAPPA UDAYAR

JUDGEMENT

(1.) The petitioners are aggrieved by the impugned fair and decreetal order dated 09.10.2014 passed by the District Munsif Cum Judicial Magistrate Court at Tittakudi in E.A.No.24 of 2012 in E.P.No.22 of 2013 in O.S.No.58 of 1996.

(2.) By the impugned order, the court has dismissed the above application filed under Section 47 of the CPC by the petitioners.

(3.) O.S.No.58 of 1996 was filed by the sole plaintiff Karuppayee Ammal (since deceased during the pendency of second appeal in S.A.No.398 of 2003 before this court) against the petitioners before the said court. The said suit was filed for a declaration and for recovery of possession of the suit schedule property from the petitioners.