NADANASIGAMANI Vs. R RAJENDRAN

JUDGEMENT

(1.) CIVIL Revision Petition against the fair and decretal orders dated 9. 7. 2004 made in I. A. No. 554 of 2004 in O. S. No. 86 of 1998 on the file of the District Munsif, Panruti. The revision petitioner is the defendant in O. S. No. 86 of 1998 on the file of the District Munsif, Panruti.

(2.) THE respondents/plaintiffs filed the petition in I. A. No. 554 of 2004 in the said suit for reception of the reply statement filed by them. The learned District Munsif having heard both sides permitted the respondents to file the reply statement in the suit. Hence, the revision.

(3.) HEARD Mrs. Hema Sampath, learned counsel appearing for the revision petitioner. Though the respondents received the notice in this proceedings, they have neither appeared in person nor represented by any counsel. Hence their names have been printed in the cause list.