S. SELVAVINAYAGAM Vs. P.K. RAMAKRISHNAN

JUDGEMENT

(1.) THE civil revision petition is filed by the petitioners aggrieved against the returning of their application filed under Order 21 Rule 97 and 99 and Section 151 C.P.C. without numbering the same and hearing it on merits.

(2.) THE petitioners herein are third parties in O.S.No.317 of 1986 on the file of the District Munsif Court, Udumalpet, filed by the first respondent against the respondents 2 and 3 herein and others for ejectment and for other reliefs. On 31.3.2008, the suit was decreed

(3.) HEARD Mr.Lakshminarayanan, learned counsel appearing for the petitioners and Mr.T.V.Ramanujam, learned Senior counsel appearing for the first respondent.