BALAMURUGAN Vs. LAKSHMIAMMAL

JUDGEMENT

(1.) Heard Mr.N.Mohan, learned counsel appearing for the petitioners and Mr.R.Suriya Narayana, learned counsel appearing for the respondents.

(2.) This petition has been filed to set aside the fair and decreetal order dated 09.02015 in I.A.No.563 of 2014 in O.S.No.79 of 2014 on the file of the District Munsif Court, Theni.

(3.) The petitioners herein are the plaintiffs and the respondents herein are the defendants herein in the suit. The petitioners have filed a suit in O.S.No.79 of 2014 for a prayer of permanent injunction. The respondents filed a petition in I.A.No.563 of 2014 for rejection of Ex.A1 and the trial Court has allowed the petition. Against the order, the petitioners have filed the present petition.