MARG LIMITED Vs. SUSHIL LALWANI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal emanates from an order dtd. 28/7/2025 by High Court of Judicature at Madras ( 'the High Court ') whereby the revision preferred by the respondents was allowed and the order dtd. 24/9/2024, rejecting the application under Order VII Rule 11 of the Code of Civil Procedure ( 'the Code '), was set aside and the plaint was rejected.

(3.) Facts giving rise to filing of this appeal are as follows. The appellant is a company engaged in real estate development. By a registered sale deed dtd. 27/4/2002, the appellant purchased land admeasuring 1 acre and 85 cents, situated at Karapakkam Village, Sholinganullur Taluk, Chengalpattu District, Chennai ( 'the subject land '), for a consideration of Rs.3.00crores. On 28/8/2006, the appellant obtained necessary statutory approval including building permission from the local authority, and constructed a multistoried commercial IT building known as "Digitial Zone-I " ( 'the subject property '), comprising of multiple floors with a total built up area of approximately 2,55,050 sq. ft.