LAWS(SC)-2022-9-147

C.S. RAMASWAMY Vs. V.K. SENTHIL

Decided On September 30, 2022
C.S. Ramaswamy Appellant
V/S
V.K. Senthil Respondents

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order passed by the High Court of Judicature at Madras in respective C.R.P. Nos. 1931, 1921, 1973, 1968, 1975, 1976 and 1922 of 2019 by which the High Court has dismissed the said civil revision petitions and has confirmed the orders passed by the learned Trial Court rejecting the applications filed under Order VII Rule 11 of Code of Civil Procedure (hereinafter referred to as "CPC ") to reject the respective plaints filed by the appellant herein - original defendant, who has preferred the present appeals.

(2.) That the respondents herein - original plaintiffs have filed the respective suits before the learned Trial Court for cancellation of the sale deed executed by the plaintiffs in favour of the appellant - original defendant as null and void and also to declare that the plaintiffs are the absolute owners of the suit schedule property and consequently restrain the defendant from in any manner alienating the suit schedule property.

(3.) Shri Kapil Sibal, learned Senior Advocate has appeared on behalf of the appellant - original defendant and Shri Sushil Kumar Jain, learned Senior Advocate has appeared on behalf of the contesting respondents-original plaintiffs.