P. R. CHENNA REDDY Vs. PARVATHAMMA

JUDGEMENT

(1.) The petitioner in this revision petition calls in question the order dated 30.08.2018 passed by the LXVII Additional City Civil and Sessions Judge, Bengaluru City in O.S.No.4224 of 2017 rejecting the application filed by the petitioner under Order VII Rule 11 (a) & (d) of the Code of Civil Procedure (hereinafter referred to as 'CPC' for short) seeking rejection of the plaint.

(2.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows:

(3.) In terms of another sale deed dated 10-12-2003 the petitioner again purchased remaining extent of 1 acre 11 guntas of land in Sy.No.209/1 which totally comprised of 2 acres and 21 guntas. Therefore, the petitioner initially having purchased 1 acre 10 guntas and subsequently the remaining 1 acre and 11 guntas became absolute owner of the entire extent of Sy.No. 209/1.